RAGHU NATH Vs. SRI RAHUL BHATNAGER DISTT MAGISTRATE

JUDGEMENT

(1.) I. M. Quddusi, J. Heard the learned counsel for the applicant.

(2.) VIDE order dated 23. 11. 1995 passed in writ petition No. 8554 of 1994, Raghu Nath v. District Magistrate, Gorakhpur and others, it was directed that the petitioner shall not be evicted except in accordance with law and the petitioner shall also be at liberty to apply for the benefits of Section 209 of the U. P. Zamindari Abolition & Land Reforms Act, 1950 before the Prescribed Authority if he so advised provided that it so is available to the petitioner.

(3.) IT is expected that the authorities concerned will not disturb the possession of the petitioner from the Khatas in question' except in accordance with law as directed by this Court in the aforesaid writ petition. This matter stands finally decided. The file shall be consigned to record. Petition dismissed. .