Vivek Varma, J. - (1.) The present writ petition has been filed against the order dated 28.11.2013, whereby revision filed by the petitioner had been dismissed affirming the order dated 23.02.2013, by which the restoration application filed by the respondent no.4 for recalling the order dated 08.03.1999 was allowed in the proceedings under Section 122-B of the U.P. Zamindari Abolition & Land Reforms Act, 1950 (hereinafter referred to as the 'Act').
(2.) The case of the petitioner is that the proceedings under Section 122-B of the Act were initiated against him by issuing notice under the ZA Form 49-A stating therein that he had illegally occupied the Arazi No. 241 area 0.121 hectare belonging to the Gaon Sabha situated in Mauza Harhua, Pargana Athgavan, Tehsil Pindara, District Varanasi.
(3.) Reply of the notice was submitted by the petitioner on 25.08.1998, in which he claimed that his ancestors were in possession of the aforesaid Arazi before enforcement of the Act. Trees have been planted by the ancestors which have grown up and are standing, the said plot has been developed as a grove.;