JAY SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Today the Advocates are abstaining from work. I have perused the record.

(2.) The petitioner has preferred the present Public Interest Litigation inter-alia with the prayer to issue writ of Mandamus directing the respondent authorities to remove the encroachment of the respondent No. 7 over Plot No. 139 of Gram Sabha Lockmanpur, Post Saiadarja, Block Berahani Tehsil Chandauli, District Chandauli.

(3.) The notices were accepted by the Standing Counsel on behalf of respondent Nos.1 to 6.