MANA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Shri Upendra Singh, learned Standing Counsel for the respondents-State as well as Shri Dilip Kumar Pandey, learned counsel for the respondent No.4.

(2.) Under challenge is the order dtd. 18/9/2018 passed by the Assistant Collector/Tehsildar, Tehsil-Sadar, District Unnao, whereby the petition under Sec. 67(1) of the U.P. Revenue Code, 2006 has been allowed in favour of the State and an order of eviction has been passed against the petitioner and a penalty of Rs.1,06,400.00 plus Rs.5,000.00 as cost has also been imposed.

(3.) The said order dtd. 18/9/2018 was assailed in appeal before the Collector, District Unnao, which has also been dismissed and the order dtd. 18/9/2018 has been affirmed by means of the order dtd. 11/8/2021.