ANWAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Shiv Sagar Singh for the petitioner and the learned Standing Counsel and the learned counsel for the Gaon Sabha for the respondents. Learned counsel for the respondents submit that they do not propose to file any counter affidavit as the material on the basis whereof the impugned order has been passed is already on record and therefore the matter be disposed of finally at this stage.

(2.) This petition arises out proceedings initiated against the petitioner for an alleged encroachment over Gaon Sabha land under Section 122-B of the U.P. Z.A. & L.R. Act, 1950.

(3.) The allegation is that the petitioner has encroached partly over Plot No. 554 which is recorded in the name of Gaon Sabha, and as such he was liable to be evicted and also liable to pay the fine imposed.