Narayan Shukla, J. - (1.) HEARD learned Counsel for the parties.
(2.) ON being raised the question of maintainability of the petition against the order passed in exercise of power provided under Section 146(1) of the Code of Criminal Procedure, learned Counsel for the Petitioner cited a case i.e. Indra Deo Pandey v. Smt. Bhagwati Devi, 1981 ACJ 316 in which the question "whether an order for attachment of property is an interlocutory order or not" has been answered in the manner that an order attaching property under Section 146 of the Code is purely an interlocutory order and it cannot be read independently rather it is the out come of the proceeding pending under Section 145 of the Code. Being satisfied with the submission of learned Counsel for the Petitioner, I hereby entertain the petition on merit.
(3.) THE Petitioner has challenged the order passed by the Deputy Collector, Jalalpur, Ambedkarnagar on the ground that he found title as well as possession of Gata No. 910/1137 confirmed by the revenue records in the proceeding under Section 122 -B of the U.P. Zamindari Abolition and Land Reforms Act as at this stage, the land was recorded as Banjar and Petitioner being Scheduled Caste was granted possession over there, he has been given benefit of Section 123 of the U.P. Zamindari Abolition and Land Reforms Act.;