KESHAV KRISHN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Bajhul Quamar Siddiqui, Advocate holding brief of Sri Bharat Kumar Dixit, learned counsel for the petitioner and Sri Badrish Kumar Tripathi and Sri Hemant Kumar Pandey, learned counsel for the State.

(2.) By means of present petition, the petitioner has challenged the order dtd. 19/2/2025 passed by the opposite party No. 3Additional District Magistrate (Judicial), Lucknow in Case No. 3749 of 2022, Computerized Case No. D202210690003749, (Keshav Krishna v. Anil Singh and others), which was instituted under Sec. 15A of the Uttar Pradesh Bhoodan Yagna Act, 1952 (in short "U.P. Act No. 10 of 1953"). The order dtd. 19/2/2025 reads as under :-

(3.) Brief facts of the case, as appears from the petition and from the submissions advanced before this Court, are as under :