ABHAY RAJ SINGH Vs. UPPER ZILADHIKARI PRASHASHAN SULTANPUR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. R. PJ. Gupta, who has" appeared for respondent No. 3.

(2.) Present petition arises out of proceedings under Section 122B of the U.P.Z.A. and L.R. Act. (for short the 'Act'), and is directed against the orders passed by respondent Nos. 1 and 2.

(3.) It appears that proceedings under Section 122B of the Act were initiated against the petitioner by issuance of notice on the prescribed form No. 49A. On receipt of the notice, petitioner filed objection, claiming that the land in dispute was allotted in his favour by the land management committee of Gaon Sabha. He was, therefore, not rank trespasser and cannot be said to be unauthorised occupant of the Gaon Sabha property. The proceedings, were therefore, according to, him, liable to be dropped.