- (1.) These writ petitions have been filed by three brothers and they involve identical questions. The petitions therefore, have been heard together and are being decided by a common order.
(2.) The writ petitions arise out of proceedings under Section 122-B of the U.P. Zamindari Abolition & Land Reforms Act which were drawn against the petitioners.
(3.) The allegation was that the petitioners are in unauthorised occupation of Plot no. 345 which is reserved in the revenue records for manure pit. After service of notice upon the petitioners in Form 49-A, the petitioners filed their objections and after hearing them an order was passed that a portion of the house of the parties has encroached upon Plot no. 343 recorded as manure pit, as already noticed herein above. This order has been affirmed in revision.;