RAN VIJAI SINGH, J. - (1.) HEARD Sri O.P. Singh, learned Senior Counsel assisted by Sri S.K. Dubey (Advocate), who appears in person and learned Standing Counsel appearing for the State - respondents.
(2.) BY means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 17.2.2014 passed by the Sub Divisional Officer, Madiyahun in case no. 5 of 2013 -14 (Sabhajit Vs. State), by which the Sub Divisional Officer has directed to issue parvana amal daramad. While assailing this order, learned counsel for the petitioner vehemently contended that the Sub Divisional Officer has exceeded his jurisdiction in passing the order dated 17.2.2014 in a hotly contested case without there being any notice to the petitioner. It has also submitted that the respondent no. 4, on whose application, the order has been passed, has concealed the material facts and obtained the order dated 17.2.2014.
(3.) THE facts giving rise to this case are that it appears, a case no. 39 (Sabhajit Vs. State and Others) was filed in the court of Sub Divisional Officer under section 33/39 of the U.P. Land Revenue Act, 1901 by respondent no. 4. In the aforesaid case, a report was submitted by Naib Tehsildar on;