BABU Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Arjun Singh Somvanshi, learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State/opposite party Nos. 1 to 3 and Shri Dilip Kumar Pandey, learned counsel for the Gram Sabha/opposite party No. 4 and perused the record.

(2.) The present petition has been filed for the following main relief(s) :

(3.) The concerned Authorities namely Collector, District Hardoi and Assistant Collector/Tehsildar, Tehsil Shahabad, District Hardoi have passed the impugned orders dtd. 24/2/2025 and 26/11/2024, respectively, in exercise of power under Sec. 67 of U.P. Revenue Code, 2006 (in short "Code of 2006").