RAJU Vs. COLLECTOR SITAPUR

JUDGEMENT

(1.) Heard Sri Avadhesh Kumar, learned counsel for the petitioner and learned Additional CSC for the respondent - State.

(2.) Notice was issued to respondent No.3 and on the basis of office report dtd. 22/1/2025 notice was found deemed to be sufficient upon respondent No.3 in view of provisions contained under Chapter VIII Rule 12 Explanation II of Rules of the Court, therefore, the matter is ready for final disposal.

(3.) By means of present writ petition, the petitioner is challenging the orders dtd. 27/11/2000 passed by Additional Tehsildar / Assistant Collector, Sitapur - annexure 5 to the writ petition and order dtd. 19/1/2001 passed by the Collector, Sitapur annexure - 7 to the writ petition.