Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner challenging the orders dated 20.7.2004 passed by the Collector, Rampur and the order dated 22.2.2003 passed by the Assistant Collector/Tehsildar Sadar, District Rampur.
(2.) By means of the order dated 22.2.2003, the case filed by the Gram Sabha under Section 122-B(4A) of the U.P. Z.A. & L.R. Act, namely Case No. 56 of 2002/2003 has been allowed on the basis of evidence produced in terms of Lekhpal's report as well as the oral evidence / statement of the Lekhpal that Lal Singh is in unauthorised occupation of a part of Arazi No. 53 ad-measuring 200 square meters. The Tehsildar in his order has found that the petitioner is in unauthorised occupation of the Gram Sabha land on which he has built a house sometime in past and therefore directed his eviction and payment of Rs. 50/- as penalty alongwith Rs. 10 as cost and Rs. 3 as compounding of litigation to the Gram Sabha concerned.
(3.) Against the order dated 22.2.2003, the petitioner filed a revision petition on 4.6.2003. This Revision Petition No. 56 of 2002-03 was rejected by the Collector, Rampur on 20.7.2004 on the ground that from a perusal of the order impugned before him, it was evident that both the parties were heard and all evidences were examined. The Lekhpal had in his oral statement supported his report of unauthorised occupation made by the petitioner over the Gram Sabha land and therefore, there was no need to interfere in the order.;