BHURA Vs. STATE OF U. P.

JUDGEMENT

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

(2.) The impugned order dtd. 25/8/2022 passed by the respondent No.3-Tehsildar(Judicial), Tehsil-Amroha, District-Amroha, rendered in proceedings registered as Computerized Case No. T202113380101336 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, Amroha, by the impugned order dtd. 19/11/2022 agreed with the findings of the learned trial court- Tehsildar (Judicial), Tehsil-Amroha, District-Amroha, and affirmed its order dtd. 25/8/2022.