- (1.) Rejoinder affidavit filed by the learned counsel for the petitioners is taken on record.
(2.) Heard Shri C.B. Singh, learned counsel for the petitioners and learned standing counsel.
(3.) The brief facts giving rise to the writ petition are that notice in Akar Patra 49- Ka was issued in accordance with the provisions of Section 115-D Sub-rule(1) of U.P. Z.A. and L.R. Rules 1952 for ejactment of the petitioners from disputed plot no. 500/4 area 0.885 hectare and plot no. 508 /1 area 1.506 hectare total area 2.391 hectare on the ground that they are unauthorised occupant of the said plot, which is land of Gaon Sabha. The case no. 32 of 2001 was registered under section 122 B of U.P. Z.A. & L.R. Act (hereinafter referred to as the 'Act') on 6.6.2001 by the Tahsildar, Shikarpur, District Bulandshahar.;