- (1.) Heard Shri Riduvant Pratap Singh, learned counsel for the petitioner and the learned Standing Counsel for the State respondents.
(2.) This writ petition arises out of an objection under Section 9-A (2) and has been filed seeking a writ of certiorari for quashing the orders dated 1.3.2014 and 30.4.2013 passed by the respondent nos. 1 and 2 respectively.
(3.) The dispute relates to plot nos. 213/1, 236/1, 269/1, 269/1, 272/1 and 261/1 situated in village Ramana, Pargana Dehat Amanat, Tehsil and District Varanasi.;