- (1.) Heard learned counsel for the petitioner, learned Standing Counsel as well as learned counsel for the Gaon Sabha.
(2.) The order in this case was reserved on 17.3.2015. Learned counsel for the petitioner wanted to place certain case laws for perusal of the Court, but no case law has been filed by the counsel for the petitioner, which may lend support to the argument advanced on behalf of the petitioner.
(3.) The petitioner, who happens to be a member of the Gaon Sabha, has come forward to challenge the order dated 30.9.1993 passed by the Tehsildar (Nyayik), the order dated 16.7.2010 passed by the Tehsildar Sadar and the order dated 03.9.2014 passed by the Collector, Raebareli as contained in Annexure Nos.1, 2 and 3 respectively to the writ petition..;