- (1.) Heard learned counsel for the petitioner and Sri Manoj Kumar Yadav, who has accepted notice on behalf of respondent no.4, Gram Panchayat as also the 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 and seeks quashing of the order dated 07.11.2015 passed by the respondent no.3, the Tehsildar, Tehsil Madiyahu, District Jaunpur and the revisional order dated 14.03.2016 passed by the Additional District Magistrate ( Land Revenue), Jaunpur.
(3.) The proceedings under Section 122-B of the Act were initiated against the petitioner for his eviction from Plot no.553-N, area 0.186 hectare. The total area of the plot in question is 1.13 hectare. Upon receipt of a notice in Form 49-A, the petitioner appeared and objected that the notice issued in Form 49-A was illegal. The land in question did not belong to the Gaon Sabha. It has been settled in favour of the petitioner by the erstwhile Zamindari, the Raja Banaras and thereafter a house has been raised thereupon. The land in question therefore stood settled in favour of his ancestor, on the abolition of the Zamindari.;