- (1.) Heard Sri R.P.S. Chauhan, learned counsel for the petitioner and Sri Amresh Singh, who has accepted notice on behalf of respondent no.4, Land Management Committee as also the learned Standing Counsel for the State-respondents.
(2.) The petition arises out of proceedings under Section 122-B of the U.P. Zamindari abolition and Land Reforms Act, wherein the Tehsildar directed eviction of the petitioner from portion of plot no.271 Kha vide order dated 04.08.2012.
(3.) Aggrieved by the aforesaid order, the petitioner preferred a revision which had allowed on 29.02.2016 and the matter has been remanded back for a fresh decision.;