Sibghat Ullah Khan, J. - (1.) - Heard learned counsel for the petitioner, learned standing counsel for respondent nos. 1, 2 and 3 and Sri Anuj Kumar, learned counsel for respondent no.4, Land Management Committee.
(2.) With the consent of learned counsel for all the parties writ petition is being finally disposed of at the admission stage.
(3.) This writ petition arises out of proceeding under Section 122-B of U.P.Z.A.L.R. Act. Initialy order of eviction was passed against the petitioner. However, the same was set aside on revision by the Collector and matter was remanded with the direction that proper survey should be made. Thereafter survey was made and matter was again decided on 27.07.2007 against the petitioner by Tehsildar/Assistant Collector Ist class Hapur, District Ghaziabad. The said order was passed in case no. 2 of 2006 Land Management Committee v. Karan Singh and others. Against the said order Revision no.27 of 2009 Karan Singh and Others v. Land Management Committee was filed. Additional Collector (City) Ghaziabad dismissed the revision on 24.10.2009 hence this writ petition.;