URMILA DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Ashok Kumar Singh 'Pankaj', learned counsel for the petitioner, learned Standing Counsel for respondents No. 1 to 4, Shri Satendra Nath Rai, learned counsel for respondents No. 5 to 7 and Shri Mukesh Sharma, learned counsel for respondent No. 8.

(2.) In view of the order proposed to be passed, notice to respondent No. 9 is dispensed with.

(3.) By means of present writ petition, the petitioner has challenged the order dtd. 17/3/2020 passed by Sub-Divisional Magistrate, Utraula, District Balrampur as well as the appellate order passed by the Additional Commissioner, Administration-II, Devi Patan Mandal, Gonda dtd. 20/11/2024 and order dtd. 4/7/2025, passed by the Board of Revenue, wherein all the three orders the matter has been decided against the petitioner.