ANARKALI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Lalji Yadav, learned counsel for petitioner as well as learned Standing Counsel for the respondent Nos. 1 to 3.

(2.) In light of the proposed order, notices to private respondents are dispensed with.

(3.) By means of present writ petition, the petitioner has assailed the validity of the order dtd. 29/7/2025 passed by Sub-Divisional Magistrate, Tehsil - Lalganj, District - Pratapgarh by which the appeal has been allowed and the matter has been remanded back to the court of Tehsildar, Tehsil - Lalgang, District - Pratapgarh to be decided afresh on merits as per the directions given in the said order.