POORAN CHANDRA Vs. COLLECTOR, HARIDWAR

JUDGEMENT

(1.) HEARD Sri M.S. Tyagi, learned counsel for the petitioner, Sri Dinesh Gahtori, learned counsel for the respondent no. 3 and Learned Standing Counsel.

(2.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 12 -10 -2001 (Annexure 6 to the writ petition) passed by the respondent no.1.

(3.) BRIEFLY stated, the proceeding under Section 122 -B of the U.P. Z.A. and L.R. Act was initiated against the petitioner by the Assistant Collector/ Tehsildar Haridwar, District Haridwar by issuing a form as prescribed under Rule 49 -A stating therein that the petitioner is an unauthorized occupant of Gata No. 317/2 area 0.123.