Pankaj Naqvi, J. - (1.) Shri Abhishek Shukla and Shri Manoj Kumar Yadav, learned Standing Counsel for the respective respondents have stated that considering the nature of issue involved they do not propose to file any counter affidavit, writ petition be disposed of finally at the admission stage.
(2.) Heard Shri Shibli Naseem, learned counsel for the petitioner and Shri Abhishek Shukla and Shri Manoj Kumar Yadav, learned Standing Counsel for the respective respondents.
(3.) This writ petition is preferred against the orders dated 7.6.2017 and 4.12.2017 ejecting the petitioner under section 67 of the U.P. Revenue Code, 2006.;