Krishna Kurari, J. - (1.) Heard learned counsel for the petitioner, learned Standing Counsel for respondent nos. 1 to 3 and Shri S.K. Yadav holding brief of Shri Anuj Kumar for respondent no. 4.
(2.) With the consent of the learned counsel for the parties, the petition is being finally disposed of at this stage without calling for a counter affidavit.
(3.) Undisputed facts are that notice in Z.A. Form 49 Ka was issued to the petitioner on the ground that he was in unauthorised occupation over the Gaon Sabha land. The proceedings were contested by the petitioner by filing objection inter alia on the ground that he was not in possession over the land in dispute nor he has any concern with the same. However, on the basis of the oral evidence produced by the Lekhpal, the Assistant Collector I Class vide order dated 18.03.2010 not only directed ejectment of the petitioner but also imposed a sum of Rs. 40,000/- as damages. Petitioner went up in revision which has also been dismissed.;