- (1.) Heard Shri Ashwani Kumar Sachan, learned counsel for the petitioner, Shri Mahesh Narain Singh, who has accepted notice on behalf of the Land Management Committee, the respondent no. 4 and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act.
(3.) These proceedings were initiated for eviction of the petitioner from plot no. 106 area 0.020 hectares situated in Village Nenuwa Ka Rajpur, Pargana Dankaur, Tehsil and District Gautam Budh Nagar.;