PARVATI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ petition is bit unusual. Generally a number of writ petitions are filed alleging encroachments over ponds and other public properties. Such writ petitions are disposed of usually by directing the petitioners to approach before appropriate Authority under Section 122-B of Uttar Pradesh Zamindari Abolition And Land Reforms Act, 1950 (hereinafter referred to as 'the Act').

(3.) In the present case, the Sub Divisional Magistrate and Tehsildar of Bhatpar Rani, District Deoria have already passed an order under Section 122-B of the Act for removal of encroachments made by one Jagat Tiwari.