- (1.) Heard learned counsel for the petitioner.
(2.) The writ petition arises out of proceedings under Section 67 of the U.P. Revenue Code,2006 drawn against the petitioner for his eviction from plot no.577/1 area 0.405 hectare situated in villate Ammargarh, Tehsil Moth, District Jhansi.
(3.) On the proceedings being initiated and notice being issued to the petitioner in RC Form-20, the petitioner appeared and filed his objection stating that the land in question, namely, plot no.577 area 1 acres had been allotted to him on 09.07.1986 for a plantation lease. The petitioner was not unauthorized occupant of the land in question and therefore was not liable to be evicted.;