ISHAQ MOHAMMAD Vs. COLLECTOR ETAWAH & 4 OTHERS

JUDGEMENT

(1.) Supplementary affidavit filed today, is taken on record.

(2.) In the facts of the case, the counter affidavit is not required to be filed and with the consent of the parties, the writ petition is being decided finally.

(3.) The writ petition has been filed against the order of Assistant Collector dated 4.5.2016 passed in the proceeding under Section 122 B of UP Act No. 1 of 1951 directing for ejectment of the petitioner of an area of 0.012 hectare of plot no. 357 of village Retouli, pargana and distt. Etawah and the order of Collector dated 9.5.2017 dismissing the appeal of the petitioner against the aforesaid order.