SURESH NARAIN Vs. RAM NARAIN AND 10 OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Chandra Bhan Singh, who has accepted notice on behalf of respondent nos.3, 5 to 9 as also the learned Standing Counsel for the State-respondents.

(2.) The writ petition arises out of proceedings, under Section 34 of the U.P. Land Revenue Act and seeks a writ of certiorari for quashing the orders dated 16.01.2014, 07.03.2014, 30.10.2014 passed by the Sub Divisional Magistrate, Baberu, District Banda, respondent no.11 and the order dated 17.08.2016 passed by the Additional Commissioner ( Administration), respondent no.10.

(3.) The order dated 25.09.2013, is an order passed on a restoration application, filed by the respondent and directs that the restoration application be put up with the file.