SALIL KUMAR RAI,J. - (1.) Heard the counsel for the parties.
(2.) The present writ petition has been filed against the order dated 30.9.2015 passed by the Assistant Collector/Tehsildar, Gautam Budh Nagar in Case No. 74 of 2014 registered under Section 122-B of the U.P.Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as Act, 1950), the order dated 8.8.2017 passed by the Assistant Collector dismissing the recall application filed by the petitioner in Case No.74 as well as against the order dated 25.10.2018 passed by the Additional District Magistrate (Judicial), Gautambudh Nagar dismissing the appeal filed by the petitioner against the orders passed by the Assistant Collector.
(3.) The facts of the case are that petitioner was issued notice in the proceedings for having allegedly encroached over Plot Nos. 483 Ba (483 Kha) which was recorded as pond in the revenue records and therefore, vested in the Gaon Sabha.;