SHALIMAR KSMB PROJECTS Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Akbar Ahmad, learned counsel for the petitioner as well as learned Standing counsel on behalf of respondent Nos. 1 to 5 while notice on behalf of opposite party No. 6-Gaon Sabha has been accepted by Sri Dilip Kumar Pandey.

(2.) The grievance raised by the petitioner in the present writ petition pertains to the order for eviction and imposition of penalty passed by Tehsildar, Lucknow in exercise of the powers under Sec. 67 of U.P. Revenue Code whereby by means of order dtd. 18/10/2023 he has held that the petitioner is in illegal occupation of gata No. 16 which is 'Nali', 22 chakmarg and 26 as 'Nali' area 0.073 hectare situated at Village Ghaila, Pargana, Tehsil and District Lucknow.

(3.) The petitioner had preferred an appeal under Sec. 67(5) of U.P. Revenue Code before Additional District Magistrate (Finance and Revenue), Lucknow which has also been dismissed by means of order dtd. 22/10/2024 and in the present petition both the aforesaid orders have been assailed.