- (1.) Heard Shri Tarun Agrawal, learned counsel for the petitioners and Shri Ajit Kumar Singh, Additional Advocate General assisted by Shri Sudhanshu Srivastava for the State-respondents.
(2.) The instant writ petition seeks a writ of certiorari for quashing the order dated 29.01.2020 passed by the third respondent (Annexure Nos.5 and 6 to the writ petition) passed in Case No.03676 of 2019, under Section 101 of the U.P. Revenue Code, 2006.
(3.) The case appears to have been registered on a report of the Tehsildar dated 23.09.2019. The order also states that the Tehsildar prepared and submitted the report on behalf of the Land Management Committee, as the Land Management Committee of village Karanjahi, Navapaar and Aima was not exercising its functions.;