MOHD. SULTAN SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.P. Singh, learned counsel for the petitioner and to the learned Standing Counsel on behalf of respondent Nos.1 and 2, Sri Surya Prakash Singh, learned counsel for respondent No.3-Gaon Sabha.

(2.) Learned counsel for the petitioner is permitted to implead the Tehsildar, Gauriganj, District Amethi in the array of parties of respondents as respondent No.5 during course of the day.

(3.) By means of the present writ petition, the petitioner is challenging the order dated 06.01.1992 passed in Revision No.106 by exercise of power under Section 122-B of U.P.Z.A. and L.R. Act.