I.B.Singh, J. - (1.) This revision application has been filed by Hansraj against order dated 30-9-1975 passed by Tahsildar/Assistant Collector 1st Class Bikapur, district Faizabad in a case under Section 122-B of Act I of 1951 ordering ejectment of the applicant and imposing Rs. 2904/- as damages.
(2.) The learned Additional Commissioner, Faizabad Division by his reference dated 10-9-1976 has recommended to set aside the impugned order and to dismiss the case against the applicant.
(3.) I have heard the learned counsel for the parties and have perused the record.;