R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner.
(2.) By means of this petition filed under Article 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 25.1.1995 passed by the respondent No. 2 ejecting the petitioner from the land in dispute and the order dated 19.1.2001 passed by the respondent No. 1 dismissing the revision filed by the petitioner.
(3.) It was vehemently urged by the learned counsel for the petitioner that the petitioner did not encroach upon the land in dispute and the proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act, for short 'the Act' were illegally initiated against him and respondent Nos. 1 and 2 have also acted illegally in passing the orders of ejectment and dismissing the revision filed by the petitioner.;