- (1.) Heard learned counsel for the petitioners, Shri Arun Kumar Srivastava for the Gaon Sabha, respondent no. 4 and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 122B of the U.P. Zamindari Abolition and Land Reforms Act initiated for the eviction of the unauthorized occupants of plot no. 85 area 0.025 hectares recorded as banjar in the revenue records.
(3.) The case of the petitioners is that the land in question was allotted to one Hardev Singh son of Narpat Singh on 12.08.1972. On his death, land was inherited by Babu Ram, who executed a sale deed on 16.08.1994 in favour of Saukat, the father of the petitioners.;