RIZWAN AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sharad Saran Srivastava, learned counsel for the petitioner and the learned Standing Counsel for the State respondents.

(2.) The impugned order dtd. 21/1/2021 passed by the respondent No.3-Tehsildar/Assistant Collector, Tehsil-Sirathu, District-Kaushambi, rendered in proceedings registered as Case No.04410 of 2020, Computerized Case No. T202002420404410 (Gaon Sabha Vs. Rizwan Ahmad) under Sec. 67 of the Uttar Pradesh Revenue Code, 2006 (hereinafter referred to as the 'Code'), finds that the petitioner had illegally encroached over the disputed parcels of land, and accordingly it was directed that the petitioner be evicted from the disputed parcel of land. Damages and other charges were also imposed upon the petitioner.

(3.) The learned appellate court/Collector, Kaushambi, by the impugned order dtd. 23/2/2021 agreed with the findings of the learned trial court-Tehsildar/Assistant Collector, Tehsil- Sirathu, District-Kaushambi, and affirmed its judgement dtd. 21/1/2021.