SANGRAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.C. Verma, learned counsel for the petitioner.

(2.) Annexure-1 to the writ petition is a letter dated 31.07.2009 written by A.D.M. Sonebhadra to Tehsildar, Ghorawal mentioning therein that there is some manipulation and fake entries have been made in the revenue records through which Gaon Sabha property has been entered in the names of private persons and D.M. has directed on 29.07.2009 for lodging of FIR. Thereafter, it was directed that in view of order dated 27.06.2008 passed by CO., report of CO. dated 25.04.2009 and order of D.M. dated 29.07.2009. copies of which were being annexed along with the said letter, FIR should be lodged against the persons who got their names entered in the revenue records on the basis of fraudulent entries. The first prayer in this writ petition is that the order of D.M. dated 29.07.2009 mentioned in Annexure-1 be quashed. The second and third prayers are quoted below:

(3.) Copy of order of CO. dated 27.06.2008 is Annexure-3 to the writ petition. In para- 12 of the writ petition, it has been stated that against the said order, appeal has been filed before S.O.C. in which interim stay order has been passed on 25.09.2008.