RAM AWADH Vs. ADDITIONAL COMMISSIONER, ALLAHABAD AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition filed under Art. 226 of the Constitution of India, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 8.2.1999.

(3.) The relevant facts of the case, in brief, are that this petition arises out of the proceedings under Rule 115 (P) (3) of the Rules framed under the U.P. Zamindari Abolition and Land Reforms Act. After following the procedure prescribed under the law, the Chief Revenue Officer passed the order of eviction against the petitioner on 8.2.1999. The petitioner challenged the validity of the said order before the Commissioner. It was on 9.10.2000 that the revision filed by the petitioner was dismissed by the Additional Commissioner.