- (1.) RAJESH Tandon, J Heard Sri S. S. Adhikari, Advocate for the petitioner and Standing Counsel for the respondents.
(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 30-6-1992 and the order dated 11-11-1993 passed by the Prescribed Authority as well as by the appellate authority. Briefly stated, according to the case of the petitioner, he is in possession of Khasra Plot No. 637 and 638 measuring 2 Bigha 13 biswa of village Simla Pistaur, Tehsil Kichha District Nainital. The petitioner has submitted that the land of the petitioner is an agricultural land and he is bhumidhar of the said land. The proceedings under Section 4 (1) of the U. P. Public Premises (Eviction of Unauthorized Occupants) Act, 1972 were initiated against the petitioner.
(3.) THE petitioner has filed his reply stating therein that he is in possession from 1377 Fasli and he is entitled for regularization and the land is an agricultural land as he has sown the crops, which is ready for harvesting. The prescribed authority has directed for eviction of the petitioner on 30-6-1992.;