Ritu Raj Awasthi, J. - (1.) Notice on behalf of opposite parties no. 1 and 2 has been accepted by the learned Chief Standing Counsel whereas Mr. Azad Khan, Advocate has accepted notice for opposite party no. 3.
(2.) Mr. Pankaj Gupta, Advocate has put in appearance on behalf of opposite party no. 4 and files vakalatnama, the same is taken on record. Heard learned counsel for the parties.
(3.) The writ petition has been filed challenging the orders dated 04.03.2015 as well as 21.6.2016 whereby the proceedings initiated under Section 122-B U.P.Z.A. &L.R. Act have been dropped and the revision preferred against the said order by the State Government has been dismissed by the Chief Revenue Officer/District Magistrate, Sultanpur.;