NOOR MOHAMMAD Vs. COLLECTOR, BIJNOR AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri K.K. Mani for the Gaon Sabha, the third respondent as also learned Standing Counsel for the State-respondents.

(2.) The instant writ petition arises out of proceedings under Sec. 67 of the U.P. Revenue Code, 2006 drawn against the petitioner for his eviction from plot no.158M situated in village Pittanhedi Jiya, Tehsil Nagina, District Bijnor.

(3.) The contention of counsel for the petitioner is that in the notice issued to him in proceedings under Sec. 67 of the U.P. Revenue Code, 2006, there was no mention of any pond; only encroachment over plot no.158 was alleged.