VIJAY KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Ganesh Kumar Gupta, learned counsel for petitioner as well as learned Standing Counsel on behalf of respondent Nos. 1 to 3 and Sri Dilip Kumar Pandey, learned counsel for respondent No. 4.

(2.) It has been submitted by learned counsel for petitioner that the dispute in the present writ petition is related to the proceedings initiated against the petitioner with regard to the land situated at Gata No. 384 at Village Gazipur Bangar, Tehsil Fatehpur, district Unnao.

(3.) It has been submitted by learned counsel for petitioner that the said land has been in possession of his grand-father, namely, Mansa Ram for a very long time who had also constructed a pakka construction on the said land. He has further submitted that notice under Sec. 122-B of U.P.Z.A. and L.R. Act read with Rule 115-D of the said Rules was sent to Mansa Ram and consequently the proceedings were con-ducted by the Tehsildar Safipur and by means of order dtd. 31/3/1995, notices were discharged. Subsequently proceedings were initiated again by the Tehsildar, Tehsil Bangarmau, District Unnao with regard to the same land situated at Gata No. 284 of the said village.