Pankaj Naqvi, J. - (1.) Heard Shri Ram Surat Saroj learned counsel for the petitioner and Shri Rajesh Kumarlearned Standing Counsel.
(2.) This writ petition is preferred against the order dated 10.07.2017 passed by the Additional Collector (Judicial), Gauam Budha Nagar in Revision No. D-02017112702716 under Section 122-B (4-A) of the UPZA &LR Act ((KRBL Ltd. vs. Land Management Committee, Acheja, District Gautam Budha Nagar) whereby the revisional authority stayed the order of ejectment dated 29.06.2017 and has also stayed damages to the tune of Rs.4,30,20000/- till the disposal of claim of resumption of possession of respondent no. 6.
(3.) Learned counsel for the petitioner challenges the propriety of the order on several grounds including that the Tehsildar concerned has passed the order staying recovery of damages in the teeth of law.;