- (1.) Heard learned counsel for the petitioner and Sri Manoj Kumar Yadav, who appears for the respondent no.4, Gaon Sabha.
(2.) The writ petition arises out of proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act, wherein an order of eviction was passed against the petitioner by the Tehsildar on 07.04.2014. This order has been affirmed in revision by the Collector vide order dated 18.02.2016.
(3.) The Courts below have recorded a finding that the land in question is reserved for a public purpose, namely Khalihan, and therefore how so ever long the possession of the petitioner, no rights could accrue in his favour over land covered by Section 132 of the U.P. Zamindari Abolition and Land Reforms Act.;