- (1.) Heard learned counsel for the petitioner, Shri T.M. Khan, counsel for the Gaon Sabha as also 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 for eviction from plot no. 159 (77) of village Bansahiya, Tappa Kevtali, Pargana Haveli, Tehsil Chauri Chaura, Gorakhpur which is recorded in the revenue records as khaliyan.
(3.) The Tehsildar by his order dated 18.03.2008 ordered to be eviction of the petitioner on the finding that despite she having appeared through counsel and having sought time for an objection, no objection was in fact, filed. This order has been affirmed by the revisional court vide order dated 25.05.2016.;