MOHD. HANIF Vs. GAON SABHA AND ANOTHER

JUDGEMENT

(1.) File has been transferred from Allahabad High Court. Notices were sent to the parties on 18.12.2002. None appears for the parties.

(2.) A perusal of the writ petition shows that the petitioner has prayed for quashing of the orders passed by the Collector and the Tehsildar in the proceedings under section 122-B read with Rule 115-C of U.P.Z.A. and L.R. Act. Respondents have filed counter-affidavit in which it has been contended that the land in dispute has been vested in the Gaon Sabha and the petitioner has illegally encroached upon the same.

(3.) In view of the aforesaid facts, no interference is required under Art. 226/227 of the Constitution of India. The writ petition is, therefore, dismissed. No order as to costs.