- (1.) Heard Sri L.P. Singh, learned Counsel for the petitioner and Sri Sanjay Goswami, learned Additional Chief Standing Counsel appearing for the State-respondents. Learned Additional Chief Standing Counsel does not propose to file any counter-affidavit and states that this writ petition itself may be decided on its own merit on the basis of the existing facts.
(2.) With the consent of learned Counsel for the parties, the writ petition is taken up for final disposal.
(3.) By means of this writ petition, the petitioner has prayed for issuing a writ of certiorari quashing the order dated 20.7.2009 passed by the Sub Divisional Officer, Banda in case No. 1 of 2008-09 and order dated 14.1.2013 passed by the Board of Revenue, U.P. at Allahabad in revision No. 62 of 2008-09.;