S.N.Srivastava, J. - (1.) The present petition has its genesis in proceeding under Section 122B of the U.P.Z.A. & L.R.Act and has been preferred assailing the order dated 21.3.2005 passed in revision No. 89 of 2003 by Upper Collector Bijnor and also the order dated 1.8.2003 passed by Tahsildar, Tahsil Chandpur District Bijnor,
(2.) It would appear from the record that upon initiation of proceeding under Section 122B of the U.P.Z.A. & L.R.Act by Tahsildar Chandpur, the petitioner preferred objection claiming to be in authorised possession over the land as the same was allocated to him by the Pradhan of the, village on 9,8,1970 and also produced receipt. It would further appear that the receipt was found to be forged by the Tahsildar and damages to the extent of Rs. 22500/- were foisted upon him. Aggrieved by the order, the petitioner preferred revision, which also ended up in dismissal. It is in this perspective that the present writ petition came to be filed.
(3.) The main-stay of arguments of the learned counsel for the petitioner is that the petitioners have been in occupation of the land of Gaon Sabha on the basis of receipt issued by the then Gaon Pradhan in the year 1970 and further that the possession might be said to be illegal but the same cannot be condemned to be unauthorised and therefore, proceeds the argument, the proceedings for ejectment initiated under the U.P. Zamindari Abolition and Land Reforms Act were not in accordance with law.;