Sudhir Narain, J. - (1.) This writ petition is directed against the order of the Assistant Collector dated 12.2.1997 directing eviction of the petitioner from plot No. 334 area 0.008 (Chak Road) and imposing damages of Rs. 12,500/- and the order of Respondent No. 1 dated 13.6.1997, dismissing the revision against the said order.
(2.) The petitioner was issued a notice in Z.A. form 49 asking him to show cause why he should not be evicted from the land in dispute. The petitioner denied that he was in its possession. The Assistant Collector came to the conclusion that the petitioner was in possession over a portion of plot No. 334 which was the chak road. This order has been affirmed in revision.
(3.) I have heard Sri K.K. Mishra, learned counsel for the petitioner.;