CHANDAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Prateek Sinha, learned counsel for the petitioner and the learned Standing Counsel for the State respondents.

(2.) The impugned order dtd. 26/10/2020 passed by the respondent No. 3-Assistant Collector 1st Class, Jhansi rendered in proceedings registered as Computerized Case No. T201906370110300 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/ Additional District Magistrate (Judicial) Division Jhansi, Tehsil and District Jhansi, by the impugned order dtd. 24/1/2023 agreed with the findings of the learned trial court-Assistant Collector 1st Class, Jhansi, and affirmed its order dtd. 26/10/2020.