Anjani Kumar Mishra, J. - (1.) Heard Sri Dinesh Pathak learned counsel for the petitioner, learned Standing Counsel for the State respondents and Sri D.D. Chauhan who has accepted notice on behalf of the respondent no. 1 (Gram Panchayat).
(2.) This writ petition arises out of proceedings under Section 122-B of the U.P. Zamindari Abolition & Land Reforms Act and seeks quashing of the order dated 27.03.2014 passed by the Tehsildar and the order dated 31.03.2015 passed by the Collector affirming the order of the Tehsildar.
(3.) The dispute in the writ petition pertains to Plot no. 700 area 1.423 and 243 area 1.393 situated in Village Pokhramay Hasanpur, Tappa-Nawai, Pargana-Nagar Paschim, Tehsil-Haryana, District-Basti which are recorded as banjar in the revenue records.;