- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) This writ petition arises out of proceedings under Section 122-B Rule 115-d of the UP Zamindari Abolition and Land Reforms Act, 1950.
(3.) The petitioner having been tenure holder of Gata No. 253 and encroaches upon the Gata No. 254, which are recorded in the Revenue record as manure pit.;