(1.) This writ petition arises out of proceedings under Section 122-B of the U.P. Zamindari Abolition and Land Reforms Act initiated by opposite party No. 4 Gaon Sabha, village Jagat against the Petitioners.
(2.) The contention of the Gaon Sabha was that the disputed plot No. 393 was the property of Gaon Sabha and the Petitioners had illegally occupied the disputed land in the year 1374-F. hence they were liable to eviction and to pay damages to the tune of Rs. 2487/-.
(3.) The Petitioners had contested the claim of the opposite party Gaon Sabha on the allegations that the disputed plot was neither tank nor was the property of Gaon Sabha and that the Petitioners were tenure-holders of the disputed land and were immune from ejectment and were not liable to pay damages.