Rakesh Tiwari, J. - (1.) Heard counsel for the parities and perused the record.
(2.) The brief facts of the case are that the respondent No. 2 initiated the proceedings under Section 122-B of U.P. Zamindari Abolition and Land Reforms-Act on the basis of the report submitted by Lekhpal/Secretary of the Land Management Committee Tilupur, Tahsil Bah, district Agra that the petitioner has encroached upon a portion of plot No. 141 measuring 30 X 20. He issued notice 49 Ka to the petitioner.
(3.) Counsel for the petitioner states that the petitioner filed objection denied encroachment over the Goan Sabha land. The case of the petitioner was that the disputed land was allotted to him by the land management Committee on 27.10.1975 along with Nathu Baj and Surajan Baj both sons of Sher Baj, Ram Saram Son of Chotey Lal and Rajdev Son of Brij Lal. Since then he is in possession over the land in dispute. The notice was illegal. Bonafide dispute of title is involved which the respondent No. 2 has no jurisdiction to try. The remedy, if any, for the Goan Sabha was to file a regular suit for ejectment of the petitioner.;