SUSHEELA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Santosh Kumar learned Counsel for the petitioner, Sri Hemant Kumar Pandey, learned State Counsel, who appeared on behalf of opposite party nos. 1 to 5 and Sri Pankaj Gupta, appearing for opposite party no.6/Gaon Sabha.

(2.) The present petition has been filed seeking following main reliefs:-

(3.) It would be apt to indicate that order dtd. 23/2/2024 passed by opposite party no.4/Sub- Divisional Magistrate, Bhinga, Shrawasti, is a non speaking order, which reads as under:-