SHOBHIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ganesh Pratap Singh, learned counsel for the petitioner and learned Standing Counsel for the State respondents as well as Sri Bhupendra Kumar Tripathi, learned counsel for the respondent No. 4.

(2.) The impugned order dtd. 11/2/2022 passed by the respondent No. 3, Assistant Collector/Tehsildar, Tehsil-Sadar, District-Ghazipur, rendered in proceedings registered as Computerized Case No. T201814291002148, 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 petitioners be evicted from the disputed parcel of land. Damages and other charges were also imposed upon the petitioner.

(3.) The learned Appellate Court, respondent No. 2, by the impugned order dtd. 7/10/2022 agreed with the findings of the learned trial court-Assistant Collector/Tehsildar, Sadar, District- Ghazipur, and affirmed its order dtd. 11/2/2022.