ASHOK @ ASHOK KUMAR Vs. DISTRICT MAGISTRATE/ COLLECTOR, HARDOI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri Hemant Kumar Pandey, learned Standing Counsel and Sri Dilip Kumar Pandey, learned counsel for the Gaon Sabha.

(2.) The concerned Authorities namely District Magistrate / Collector, Hardoi and Assistant Collector/ Tehsildar, Sandila District Hardoi have passed the impugned orders dtd. 30/9/2024 and 4/2/2023, respectively, in exercise of power under Ss. 122B (4A) and 122B of U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short "Act of 1950"), respectively.

(3.) By the order dtd. 4/2/2023 the respondent No. 2 directed the revenue official concerned to evict the petitioner from 0.013 hect. of Gata No. 1569/0.1250 hect.