Vivek Varma, J. - (1.) The present petition has been filed against the order dated 11.11.2013 passed by the Addl. Collector (Administration), Saharanpur (Annexure-1 to the writ petition), exercising revisional powers under Section 122-B (4-A) of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the 'Act'), by which he had rejected the revision of the petitioner, consequently upholding the order dated 29.08.2012 passed by the Assistant Collector/Tehsildar Deoband, Saharanpur (Annexure-4 to the writ petition), exercising powers under Section 122-B of the Act has directed the eviction of the petitioner from Plot No. 231-M area 1-10-0 Bigha situate in village Deewalhedi, Pargana Nagal, Tehsil Deoband, District Saharanpur and further imposing a sum of Rs. 1,38,000/- as damages for wrongful occupation of the land in question. The petitioner moved an application to recall the order dated 29.08.2012, which was rejected by order dated 21.11.2012.
(2.) Both the orders dated 21.11.2012 and 29.08.2012 were assailed in Revision under Section 122-B (4-A ) of the Act, which was ultimately dismissed on 11.11.2013.
(3.) I have heard Sri Diptiman Singh, learned counsel for the petitioner; learned Standing Counsel representing the State respondents; and perused the record.;