Ashok Kumar, J. - (1.) Heard Sri Arpit Agarwal, learned counsel for the petitioner, Sri Amresh Singh, learned counsel for the respondent no. 4 Gram Sabha and learned Standing Counsel.
(2.) By means of the present writ petition the petitioner has challenged the order dated 22.11.2016 passed by the Tehsildar Baheri, District Bareilly and the order of the District Magistrate dated 11.09.2017.
(3.) The dispute in the present case is with regard to the alleged illegal possession by the petitioner on a pond which admittedly belongs to the Gram Sabha. The petitioner has raised the objection with regard to the said allegations however the Lekhpal has submitted a report to the Tehsildar with regard to the possession on land by the petitioner.;