JEET SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, Shri S.K. Upadhyay, who has accepted notice on behalf of the respondent no. 4, Nagar Panchayat, Shri Rajesh Yadav, counsel for the Gaon Sabha and learned Standing Counsel for the State-respondents.

(2.) The writ petition has been filed seeking a writ of certiorari for quashing the order dated 17.06.2015 passed by the respondent no. 2 and the order dated 28.01.2016 passed by the respondent no. 3 in the revision.

(3.) Suit No. 15 of 2011-12 under Section 122-B (4-F) of the UP Zamindari Abolition & Land Reforms Act (henceforth referred as 'Act') appears to have been registered upon reports of the subordinate revenue staff.