PYARE LAL RAI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Alok Kumar Rai, Counsel for the petitioner and Mr. Mridul Kumar, learned Standing Counsel for State-respondents.

(2.) Mr. Mridul Kumar, learned Standing Counsel for the State-respondents placed the instruction before the Court which is taken on record.

(3.) On the basis of the instruction, Mr. Mridul Kumar, learned Standing Counsel for the State-respondents submitted that revenue team was constituted to inspect the plot No. 6565, 6567/1, 6569 and after inspection, it has been found that plot No. 6565 area 0.890 acre is pond, plot No. 6567/1 area 0.580 hectare, plot No. 6569 area 0.380 acre is Junior High School which are free from any encroachment. He further submitted that over plot No. 6566 area 0.500 acre, plot No. 6564 area 0.819 acre, plot No. 6568 area 0.560 acre, plot No. 6563 area 1.170 acre, there are encroachment by the private parties accordingly 9 cases have been registered against the persons who have encroached the aforementioned plots. The particulars of the 9 cases are as follows:-