- (1.) Heard Shri Juned Alam, learned counsel for the petitioner, Shri T.M. Khan, counsel for the respondent no. 4, the Land Management Committee and learned Standing Counsel for the State-respondents.
(2.) The writ petition arises out of proceedings under Section 122-B of the UP Zamindari Abolition & Land Reforms Act initiated against the petitioner on account of his unauthorized occupation of plot no. 1175 which is recorded in the revenue records as Khaliyan having been reserved as such during consolidation operations.
(3.) The Tehsildar/ Additional Collector by his order dated 08.02.2016 ordered to the eviction of the petitioner from 0.04 ht. of plot no. 1175.;