RAJU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Ramesh Chandra Singh, Senior Advocate for the petitioners in these writ petitions and Shri Tariq Maqbool Khan for the Gaon Sabha.

(2.) These writ petitions arise out of proceedings under Section 67 of the U.P. Revenue Code, 2006, for eviction of the petitioners from separate areas of plot no. 188 situated in village Pachrukhiya, Tehsil Padrauna, District Kushinagar, which is recorded in the revenue records as 'Banjar'. Separate orders have been passed for eviction of the petitioners and on their consequential appeals, dismissing them. However, since the submissions made are common, the petitions are being decided by a common order.

(3.) It would be relevant to note that proceedings for eviction of the petitioners appear to have been instituted, consequent to directions issued by the High Court in a Public Interest Litigation.