R.H. Zaidi, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) Present petition arises out of the proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act and is directed against the judgments and order dated 20.3.2002 and 12.12.2001 passed by respondents No. 2 and 1 respectively.
(3.) It appears that on the report of the Lekhpal, proceedings under the aforesaid section were started against the petitioner. Notice on the prescribed form was issued to him to show cause as to why he could not be ejected from the land in dispute. The petitioner claimed that the land in dispute was allotted to his father and was not in possession of the land belonging to the Gaon Sabha.;