DODRAM Vs. COLLECTOR

JUDGEMENT

(1.) Heard Sri Vijay Krishna Majumdar, learned Counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Amresh Singh, learned Counsel for the Gaon Sabha. Through this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 20.2.2014 passed by the Assistant Collector First Class/Tehsildar Sadar, Pilibhit, District Pilibhit in Case No. 39/2013-14 (Gaon Sabha v. Dodram) and the order dated 8.8.2014 passed by the Collector, Pilibhit in case No. D2014125600497 (Doodram v. Gram Samaj).

(2.) Vide order dated 20.2.2014 the proceeding initiated by the Gaon Sabha under section 122B of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (hereinafter referred to as the Act) being Case No. 39/2013-14 (Gaon Sabha v. Dodram) was allowed and the petitioner's possession over the land in dispute was found to be unauthorised, therefore, an order of dispossession has also been passed after imposing damages of Rs. 1,440/- along with execution cost of Rs. 5/-. The revision filed by the petitioner against the aforesaid order has been dismissed as barred by time vide order dated 8.8.2014.

(3.) The facts giving rise to this case are that the Gaon Sabha has initiated a proceeding against the petitioner under section 122B of the Act which was allowed and damages of Rs. 1440/- along with execution cost was also imposed.