RAM PHER SINGH Vs. ADDL. COLLECTOR GONDA

JUDGEMENT

(1.) Heard Shri Q.M.Haq, learned counsel for the petitioners and learned standing counsel for the respondents.

(2.) The question involved in this writ petition is that if some one plants some saplings over Gaon Sabha land, and the same grow into tress, that person becomes owner of the trees or not?

(3.) Petitioner was found in illegal possession of Gaon Sabha land hence proceedings for his eviction under Section 122-B and 115 C of U.P. Zamindari Abolition and Land Reforms Act, were initiated in the form of case no. 9/31/75/136/288 Gaon Sabha Vs. Ram Pehr Singh. Tehsildar Balrampur, District Gonda passed the order of eviction on 30.03.1993 and imposed the damages of Rs. 18,500/-. Against the said order petitioner filed Revision no. 19/55. A.D.M./ Additional Collector Gonda, dismissed the revision on 20.06.1994 hence this writ petition.