Ashok Bhushan, J. - (1.) Heard Counsel for the petitioner.
(2.) By this writ petition, the petitioner has prayed for quashing the notice dated 16-8-2000 (Annexure-1 to the writ petition) as well as the judgment and orders dated 30-12-2000 and 14-3-2001 (Annexures 6 and 7 respectively to the writ petition).
(3.) Proceedings under Section 122-B of U.P. Zamindari Abolition and Land Reforms Act were initiated against the petitioner. Notice was issued to the petitioner on 16th August, 2000 in reply to which petitioner filed his objection. After considering the objection filed by the petitioner, an order was passed by Assistant Collector on 30th December, 2000 directing for eviction of the petitioner. A revision was filed by the petitioner which revision too was dismissed by the Additional Collector vide his order dated 14th March, 2001.;