- (1.) Heard Shri Pavan Kishore, learned counsel for the petitioner, Shri Rajesh Yadav for the Gaon Sabha, the respondent no. 4 and 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 initiated against the petitioner for his eviction from plot no. 411 area 0.066 hectares, recorded in the revenue records as manure pit.
(3.) The Tehsildar vide order dated 31.08.2015 found the petitioner in unauthorized occupation of land recorded as manure pit, having constructed a boundary wall. Since this land was one governed by Section 132 of the U.P. Zamindari Abolition and Land Reforms Act, wherein no rights can accrue in favour of any person, eviction was ordered. This order was affirmed in revision, which was dismissed vide order dated 27.01.2016.;