RAN VIJAI SINGH, J. - (1.) Learned counsel for the petitioner is permitted to implead concerned Gaon Sabha and Tehsildar as respondent nos. 7 and 8 and serve copy of the writ petition to Sri T.M. Khan, learned counsel for the Gaon Sabha and learned standing counsel respectively.
(2.) Heard Sri Mukesh Kumar Maurya, learned counsel for the petitioner, learned standing counsel for the State-respondents and Sri R.C. Upadhyay holding brief of Sri T.M. Khan, learned counsel for the Gaon Sabha.
(3.) In substance, petitioner appears to be aggrieved by non execution of order dated 28.1.2015 passed, in Case No. 132/21 and 131/20 by Assistant Collector/ Tehsildar, Deoria and order dated 8.5.2015 passed by District Magistrate, Deoria in Case no. 68 (Halwai v. Tehsildar, Deoria) and Case No. 69(Heermatia v. Tehsildar, Deoria). The aforesaid orders appear to have been passed in a proceeding under section 122B of U.P. Zamindari Abolition and Land Reforms Act, 1952 (hereinafter referred to as the Act).;