RAMKESH Vs. A.D.M.

JUDGEMENT

(1.) Heard Sri Anurag Srivastava, learned counsel for the petitioner, learned State counsel appearing for the State-respondent Nos.1 to 3 and Sri Anubhav Yadav, learned counsel for the private opposite party No. 4.

(2.) By means of this petition, the petitioner has sought the following main relief(s) :

(3.) Assailing the impugned orders dtd. 31/10/2019, 11/11/2021 and 28/11/2024, learned counsel appearing for the petitioner stated that the impugned orders are liable to be interfered with by this Court, as the same have been passed without considering the genuine grievance of the petitioner as also that the same are against the principles embodied under Sec. 19 of U.P. Consolidation of Holdings Act, 1953 (in short "Act of 1953").