- (1.) Heard learned counsel for the petitioner, Shri Diwakar Singh for the Gaon Sabha, the respondent no. 4 and learned Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has sought a writ of certiorari for quashing the order dated 06.07.2016 passed by the Tehsildar, Meja, District Allahabad.
(3.) It appears that proceedings under Section 122B of the U.P. Zamindari Abolition and Land Reforms Act were initiated for eviction of the unauthorized occupants of a pond being plot no. 753 Ga area 0.011 hectares. The petitioner no. 1 and father of the petitioner no. 2 were, vide order dated 28.01.2014 directed to be evicted from an area of 0.011 hectares each of the plot in question.;