- (1.) This petition seeks the quashing of the order dated order dated 19th April, 1986 passed by the Tehsildar Mainpuri as well as the order dated 16th November, 1992 passed by the Additional Collector, Mainpuri.
(2.) Proceedings under Section 122B of the Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 (hereinafter referred to as the 'Act') were initiated against the petitioner. It was alleged that the petitioner had encroached some area of gaon sabha land. The Tehsildar, Mainpuri by the order dated 19th April, 1986 directed for ejectment of the petitioner and also imposed fine. The Additional Collector, Mainpuri rejected the Revision on 16th November, 1992 filed by the petitioner against the said order.
(3.) Learned Standing Counsel has submitted that in view of the Division Bench judgment of this Court in Rajendra Singh v. State of U.P. and Ors.,2008 4 ADJ 37 the petition should be dismissed as the petitioner can file a suit under Section 122B(4D) of the Act.;