SURENDRA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Juned Alam, learned counsel for the petitioner, Shri Rajesh Kumar Tewari learned Additional Chief Standing counsel for state respondents and Shri Brij Kumar Saroj holding brief of Shri Sudhir Bharti, learned counsel for respondent No. 3.

(2.) Through the instant Public Interest Litigation the petitioner prays for redressal of his grievances arising out of encorachment carried out by respondent Nos. 45 to 6. This is the allegation of the petitioner that all the private respondents encroached the land pertaining to pond and public utility lands recorded in the revenue record as 'banjar' against plot No. 129 area 0.081 hectare.

(3.) The encroachment as alleged by the petitioner has been carried out in the shape of permanent construction, opening the drainage over the public way and by way of fixing their boundary marks which is directly creating inconvenience to the public at large, specially for the villagers residing at Village Panchayat Sargatiya Karan Patti, Tappa - Dhuriya Vijaypur, Pargana Sidhuwa Jobna, Tehsil Tamkuhiraj, District Kushi Nagar.