AWADESH NARAYAN TIWARI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Brijesh Kumar Pandey, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) The writ petition arises out of proceedings under Section 67 of the U.P. Revenue Code, 2006, wherein the petitioner had been ordered to be evicted from plot no.509M area 0.057 hectares situated in village Badanpur Kadipur Ichauli, Pargana Kada, Tehsil Sirathu, District Kaushambi and damages of Rs.25,000/- have been imposed, vide order dated 11.09.2019 passed by the Tehsildar. This order has been affirmed upon dismissal of the subsequent appeal by the Collector, vide order dated 30.10.2019. It is these two orders, which are impugned in this writ petition.

(3.) An application along with an affidavit has been filed by the petitioner seeking an amendment in the writ petition, wherein it has been stated that plot no.510 has wrongly been mentioned in paragraphs 4 and 5 and grounds 1,2 and 3 in place of plot no.509.