- (1.) Heard learned counsel for petitioner as well as learned standing counsel and perused the records.
(2.) The writ petition has been filed challenging the order dated 16.7.2016 mainly on the ground that the order impugned has been passed at the dictates of the District Magistrate, Hardoi, without proper application of mind. It is also contended that the opposite party no. 3, Sub Divisional Magistrate has no power or authority to recall/review its earlier final order.
(3.) Learned standing counsel was directed to seek instructions.;