- (1.) Heard learned counsel for the petitioner, Shri Adeel Ahmad for the respondent no. 6, Shri Tariq Maqbool Khan for the respondent no. 5, the Gaon Sabha and learned Standing Counsel for the Gaon Sabha.
(2.) The writ petition arises out of proceedings under Section 122B of the U.P. Zamindari Abolition and Land Reforms Act initiated against the petitioner for his eviction from plot no. 254 total area of 0.146 hectares recorded as pokhri in the revenue records.
(3.) By the order dated 24.02.2015, the petitioner has been ordered to be evicted from area of 0.014 hectares of the plot in question. The petitioner filed a recall application, which has been rejected by the order dated 21.11.2015. Both the aforesaid orders have been affirmed by the revisional Court, while dismissing the revision filed by the petitioner vide order dated 22.07.2016.;