RAJA RAM Vs. DISTRICT MAGISTRATE AND ORS

JUDGEMENT

(1.) List has been revised. No one appears to press the petition.

(2.) This petition seeks the quashing of the order dated 30th January, 1992 passed by the Assistant Collector/Tehsildar Khaga district Fatehpur as well as the order dated 29th October, 1992 passed by the Collector Fatehpur.

(3.) Proceedings under Section 122B of the Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 (hereinafter referred to as the 'Act') were initiated against the petitioner. It was alleged that the petitioner had encroached some area of gaon sabha land. The Assistant Collector by the order dated 30th January, 1992 directed for ejectment of the petitioner and also imposed fine. The Collector, Jhansi rejected the Revision on 29th October, 1992 filed by the petitioner against the said order.