Prakash Krishna, J. - (1.) The present writ petition arises out of the proceedings under Section 122 B of the U.P.Z.A. and L.R. Act initiated against the petitioner in respect of Khasra No. 1576 area 0.089 hectare. The said land is recorded in the Revenue record as public utility land being Koori.
(2.) The eviction of the petitioner from the said land was sought for in the proceedings under Section 122 B (4) of the Act. In reply to the show cause notice, the petitioner submitted that he is in possession of the said piece of land since the time of his father. He has also placed reliance upon a judgment of the Civil Court. None of the courts below has accepted the contention of the petitioner. Challenging the impugned orders, the present petition has been filed.
(3.) The learned counsel for the petitioner submits that the land in dispute was leased out to the petitioner's father way back in the year 1967. He further submits that in the suit No.537 of 1976 : Smt. Bundu v. Hardeva and others which was decreed ex-parte, it was established that the petitioner is owner of the property in question.;