Pankaj Naqvi, J. - (1.) Learned counsel for the petitioner is permitted to implead the S.D.O, concerned as respondent no.5 during the course of the day.
(2.) Heard learned counsel for the parties.
(3.) This writ petition is preferred against orders dated 28.8.2017 and 29.5.2017 ejecting the petitioner under section 122-B of U.P.Z.A. &L.R. Act and imposition of damages to the tune of Rs.35,400/-.;