- (1.) Heard Sri Amar Singh, learned Counsel for the petitioner, learned Standing Counsel for opposite parties no. 1 to 4 and Sri Anurag Srivasatava, learned counsel for the opposite party no.5.
(2.) The petitioner has approached this court under Article 226 of the Constitution of India, challenging the order dated 23.05.2014 passed by the Sub-Divisional Magistrate, Tanda, Ambedkar Nagar (Opposite Party No.3) contained in Annexure No. 1 to the writ petition, whereby his application for re-consideration of the order dated 10.04.2014 cancelling the domicile certificate No. 481132034563, has been rejected.
(3.) Shorn off unnecessary details the fact of the case are as under :;