RAM KISHOR Vs. COLLECTOR, BARABANKI

JUDGEMENT

(1.) Heard Sri Shivendra Singh Suryavanshi and Sri Sandeep Kumar, learned counsel for the petitioner as well as learned Standing Counsel for respondent Nos. 1 and 2 and Sri Govind Kumar Chaurasiya, Advocate holding brief of Sri Mohan Singh, learned counsel appearing for respondent No. 3.

(2.) It has been submitted by learned counsel for the petitioner that proceedings under Sec. 67 of the U.P. Revenue Code, 2006 were initiated against petitioner with regard to property being Gata No. 1355, New Gata No. 2200 area 0.1260 hectares, situated in Village - Quaba Ichauli, Pargana - Dariyabad, Tehsil - Sirauli Gauspur, District - Barabanki, which is recorded as "Abadi/Rain Basera" in the revenue records.

(3.) The petitioner had participated in the said proceedings and also filed his objections before the Tehsildar (Judicial), Tehsil - Sirauli Gauspur, District - Barabanki, who rejected the objections filed by the petitioner and declared petitioner to be in illegal occupation of the Gaon Sabha land and passed orders for eviction and imposition of penalty, by means of order dtd. 14/8/2025.