Section 212A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
212A. [ Summary procedure for ejectment from land of public utility. [Inserted by U.P. Act No. 20 of 1954.]
(1)Without prejudice to the provisions of Section 212, the Chairman, Member or Secretary of [a Land Management Committee] may make an application to the Collector for ejectment from the land of the person in possession of the land referred to in Section 212.(2)The application under sub-section (1) shall be, in addition to and not in derogation of the right of suit conferred by the said section and shall contain the particulars to be prescribed.(3)If the Collector is satisfied from the particulars contained in the application and after considering the statement on oath of the applicant that there is sufficient ground for proceeding he shall make an order in. .writing stating the grounds of his being so satisfied and requiring the person against whom the application is directed to appear within a time to be fixed by him and to show cause why an order of ejectment be not made against him.(4)Where the person does not appear in pursuance of the notice under subsection (3) or if he appears but does not contest the notice, the Collector may make an order for his ejectment from the land.(5)If the person appears, in pursuance of the notice under sub-section (3) and files any objection, the Collector shall proceed to hear the applicant and the objector and any evidence which they may adduce.(6)Where upon the said hearing the Collector is satisfied that the person was admitted as a tenure-holder or grove-holder or land referred to in Section 212 or being an intermediary brought such land under his own cultivation or planted a grove thereon on or after the eighth day of August, 1946, he shall pass an order for ejectment of the person from the land on payment of such compensation as may be prescribed.(7)Where an order for ejectment has been passed under this section, the party against whom the order has been passed may institute a suit to establish the right claimed by it but subject to the results of such suit the order passed under sub-section (4) or (6) shall be conclusive].
