(1.) Heard Sri Tripathi B.G. Bhai, learned counsel for petitioner and learned Standing Counsel for State-respondent.
(2.) This writ petition has been filed under Article 226 of Constitution of India by Kishan son of Tursi Ram praying to issue a writ of certiorari quashing order dated 11.09.1985 passed by Tehsildar/Assistant Collector, 1st Class, Tehsil Chhata, District Mathura, under Section 122-B U.P.Z.A. & L.R., Act, 1950 (hereinafter referred to as 'U.P. Act, 1951') directing eviction of petitioner from land in dispute that is Khasra No. 245 area 0.02 acre. He has also challenged order dated 11.1.1990 passed by Additional Collector, Mathura under Section 122-B (4-A) dismissing petitioner's Revision against order dated 11.9.1985.
(3.) The case, as set up by petitioner in the writ petition, is, that a notice was issued to Tursi Ram by Tehsildar alleging that disputed land was illegally encroached by him and, therefore same should be vacated. Tursi Ram filed objection and thereafter Tehsildar passed order dated 11.9.1985 directing for eviction of Tursi Ram from the land in dispute and a cost of Rs.128/- was also imposed. There-against, petitioner filed revision, since, in the meantime, his father Tursi Ram died, but revision has been dismissed by order dated 11.1.1990.
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