- (1.) In terms of the earlier order, certain instructions have been given to the learned Standing Counsel by the Additional Commissioner (Judicial), Faizabad Division, Faizabad, vide his letter dated 01.11.2018. The said instructions are taken on record.
(2.) According to the said instructions, in appeal under Section 265 of U.P. Tenancy Act, Abhishek Rastogi Vs. State of U.P., the order was got typed on 26.09.2018, which was uploaded by the typist on web-site, however, in the said typed order, there was some discrepancy, as such correct order was pronounced on 29.09.2018. In the said instructions, it has further been stated that since the order dated 26.09.2018 has already been uploaded and as such a letter has been written to the Commissioner-cum- Secretary, Board of Revenue to get the alleged order dated 26.09.2018 deleted and to upload the order dated 29.09.2018.
(3.) In view of above, the Court proceeds to hear the learned counsel for the petitioner treating the order dated 29.09.2018 as the order passed in appeal under Section 265 of the U.P. Tenancy Act by the Additional Commissioner (Judicial), Fizabad Division, Faizabad.;