- (1.) SUPPLEMENTARY affidavit filed today, is taken on record.
(2.) HEARD Sri Jitendra Pal Singh for the petitioner.
(3.) THE writ petition has been filed against the order of Assistant Collector dated 9.1.2014 passed in the proceeding under Section 122 B of UP Act No. 1 of 1951 and the Collector dated 7.8.2014 dismissing the revision of the petitioner against the aforesaid order. On the report of Tehsildar proceeding under Section 122 B has been initiated against the petitioner for his ejectment from plot no. 571 area 648 sq. meters. It is alleged that plot no. 671 belongs to Gaon Sabha land and the petitioner by making boundary wall, putting a tin shade covering the roof over it has illegally occupied an area of 648 sq. meters of the aforesaid plot. On the notice being issued to the petitioner, the petitioner contested the proceeding and stated that the Land Management Committee has granted patta of 250 sq. yard of plot no. 571 to him and the petitioner is in possession over the portion of land allotted to him. Before the Tehsildar the oral evidence has been adduced however no evidence has been adduced regarding grant of patta of plot no.571 to the petitioner. The Tehsildar has directed for ejectment from the area of 648 sq. meter of plot no. 571 and imposed penalty of Rs. 20,000/ - against the petitioner. The petitioner filed a revision against the aforesaid order. The revision was heard by the Collector who by the order dated 7.8.2014 affirmed the finding of the Assistant Collector and dismissed the revision of the petitioner. Hence this writ petition has been filed.?;