- (1.) Heard learned counsel for the petitioner and Shri Ashish Kumar Srivastava who has accepted notice on behalf of the Gaon Sabha.
(2.) The writ petition arises out of proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act initiated against the petitioner as also one Sadhu @ Chunni.
(3.) The petitioner as also Sadhu @ Chunni were ordered to be evicted from the land in question on the ground that it was land of public utility having been reserved for manure pit whereupon houses had been constructed.;