NANDAN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Mr. Anuruddh Chaturvedi, learned counsel for the petitioners, Mr.Rajesh Kumar Tiwari, learned Additional Chief Standing Counsel for the State-respondents, Mr. Rajesh Kumar Dubey, learned counsel, holding the brief of Mr. Monu Mishra, learned cousnel for respondent Nos. 5 and 8 and Mr. Deepak Gaur, learned counsel for the Land Management Committee.

(2.) The instant writ petition has been filed for the following relief :

(3.) Learned counsel for the petitioners submitted that revision under Sec. 333 of U.P. Zamindari Abolition and Land Reforms Act (hereinafter re-ferred to as the U.P.Z.A and L.R. Act) filed on behalf of petitioners was entertained and interim order was granted staying the operation of the order dtd. 22/5/2025 and further directing the par-ties to maintain status quo. He submitted that stay vacation application as well as counter/objection affidavit has been filed on behalf of respondent Nos. 5 and 8 in the aforementioned revision. He submitted that rejoinder affidavit has also been filed on behalf of petitioners in the aforementioned revision. He further submitted that last date fixed in the revision was 19/9/2025 but Board of Revenue has passed the impugned order on 29/9/2025 in arbitrary manner vacating the interim order passed in the pending revision.