MOHD. ASLAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manoj Kumar Yadav, learned counsel for the petitioner, Sri Badrish Kumar Tripathi, learned counsel for the State and Sri Vikram Dutt Pandey,Gupta, learned counsel for the Gaon Sabha concerned.

(2.) Under challenge is the order dtd. 15/5/2023 passed by the respondent No. 2-District Magistrate/ Collector, District-Bahraich, in the proceedings carried out against the petitioner under Sec. 67(5) of the U.P. Revenue Code, 2006 (in short "Code of 2006") registered as Case No. 535 of 2023, Computerized Case No. D202308150000535 (Aslam v. Gaon Sabha) and the order dtd. 26/6/2021 passed by the respondent No. 4-Tehsildar, Tehsil-Kaisarganj, District-Bahraich in a Case No. T201408150300002 instituted under Sec. 122-B of U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950") has also been challenged.

(3.) By the order dtd. 26/6/2021 the respondent No. 4 directed the revenue official concerned to evict the petitioner from Gata No. 930/0.010 hect.