- (1.) Heard Shri A.B. Singh, learned counsel for the petitioner and Shri Manoj Kumar, who has filed caveat on behalf of respondent no. 5.
(2.) The instant writ petition has been filed seeking a writ of certiorari for quashing the order dated 21.01.2016 passed by the respondent no. 3, the Sub Divisional Magistrate, Padrauna, District Kushinagar, under Section 143 of the U.P. Zamindari Abolition and Land Reforms Act hereinafter referred to as the Act.
(3.) Initially, the Court was inclined to dismiss the writ petition since the order impugned is appealable before the Collector, in view of the entry no. 11 in Schedule II appended to the Act and an order in this regard was also dictated in open Court.;