Prakash Krishna, J. - (1.) All these petitions were heard together and are being disposed of by a common judgement. There were five revisions being Revision No.38/93-94 (Gaon Sabha v. Mohd.Ismail ), Revision No.39/93-94 (Gaon Sabha v. Mohd.Anis), Revision No.40/93-94 (Gaon Sabha v. Mohd.Islam), Revision No.41/93-94 (Gaon Sabha v. Mohd.Idris) and Revision No.44/93-94 (Gaon Sabha v. Ram Prakash) before the Additional Collector(Admn.), Kanpur Dehat. All these revisions were allowed by a common judgement dated 20.2.1995.
(2.) Proceedings under section 122-B of U.P.Z.A & L.R Act was initiated by the Gram Samaj against the present petitioners on the pleas inter alia that these petitioners have illegally encroached certain area of Gaon Sabha land and have constructed houses. The writ petition No.14005 relates to Plot No. 132 and the allegation is that Mohd.Idris had encroached 150 sq.mtr of land by raising construction.
(3.) Other cases were also instituted on similar allegations.;