RAM CHANDRA LAL Vs. COLLECTOR 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 31st July, 1991 passed by the Assistant Collector/Tehsildar Tilhar district Shahjahanpur as well as the order dated 6th January, 1993 passed by the Collector Shahjahanpur.

(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 31st July, 1991 directed for ejectment of the petitioner and also imposed fine. The Collector, Shahjahanpur rejected the Revision on 6th January, 1993 filed by the petitioner against the said order.