- (1.) List has been revised. No one appears to press the petition.
(2.) This petition seeks the quashing of the order dated 6th May, 1991 passed by the Additional Tehsildar district Meerut as well as the order dated 30th July, 1992 passed by the Additional Collector, Meerut.
(3.) Proceedings under Section 122B of the Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 (hereinafter referred to as the 'Act') were initiated against the petitioners. It was alleged that the petitioners had encroached some area of Gaon Sabha land. The Additional Tehsildar by the order dated 6th May, 1992 directed for ejectment of the petitioners and also imposed fine. The Additional Collector, Meerut rejected the Revision on 30th July, 1992 filed by the petitioners against the said order.;