RIZWAN Vs. ADDITIONAL COLLECTOR (FANDR), SAHARANPUR AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These writ petitions challenge the orders passed by respondent nos.2 and 1, whereby the petitioners have been ordered to be evicted in proceedings under Section 67 of the U.P. Revenue Code, 2006 and the consequential appeals under Section 67(5) have been dismissed.

(3.) Initially, on the writ petitions being filed, an order was passed on 18.07.2019 directing Standing Counsel to obtain instructions and produce the original records of 1356 F and 1359 F pertaining to plot no.63 situated in village Ismailpur, Pargana, Tehsil and District Saharanpur, which is in issue in these petitions.