DEEN DAYAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel for the State / opposite party Nos. 1 to 4 as well as Shri Dilip Kumar Pandey, learned counsel for the Gaon Sabha/opposite party No. 5 and perused the material available on record.

(2.) The instant petition has been preferred seeking following main relief :

(3.) The concerned Authorities namely District Magistrate/Collector, Lakhimpur Kheri and Assistant Collector (First Class)/Tehsildar, Tehsil-Mitauli, District-Lakhimpur Kheri have passed the impugned orders dtd. 2/4/2025 and 27/1/2024, respectively, in exercise of power under Sec. 67 of U.P. Revenue Code, 2006 (in short "Code of 2006").