Sudhir Narain, J. - (1.) The petitioner has challenged the order dated 11.1.1996 passed by the Tahsildar for ejectment from the plot in dispute under Section 122-B of U.P. Zamindari Abolition and Land Reforms Act, the order dated 28.5.1997 passed by the Collector dismissing the revision and the order dated 23.7.1997 rejecting the review application.
(2.) The petitioner was given a notice in Form 49-Ka under Section 122-B of U.P. Zamindari Abolition and Land Reforms Act stating therein that he took unauthorised possession of the plot in dispute. The petitioner filed objection and denied that he was in occupation of the land in dispute. The Tahsildar, Respondent No. 2, recorded a finding that the petitioner was in possession of plot in dispute and further directed the petitioner to pay damages Rs. 10,000/-. Against this order the petitioner filed a revision. The Collector has dismissed the revision by order dated 28.5.1997. The petitioner further filed an application for review which has been dismissed on 23.7.1997.
(3.) I have heard Sri Tarun Verma, learned counsel for the petitioner.;