MUNNU RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amresh Kumar Tiwari, learned counsel for petitioner as well as learned Standing Counsel.

(2.) By means of the present writ petition, the petitioner has sought a writ of mandamus thereby commanding the State respondent authorities to comply the order passed by Tahsildar Sadar, District Mau dtd. 27/8/2020 in proceeding under Sec. 67 of U.P. Revenue Code and evict the respondent No. 4 from the land of pond.

(3.) It has been submitted by learned counsel for petitioner that by means of the order dtd. 27/8/2020, the proceeding under Sec. 67 of the U.P. Revenue Code was concluded by the Tehsildar and it was determined that the respondent No. 4 has constructed a house on a public land and consequently he is being declared to be unauthorized occupation on the government land and order of eviction has been passed.