AJIT KUMAR SONKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner as well as learned Standing Counsel for respondent No. 1 to 5.

(2.) In light of the proposed order, notices to private respondent is dispensed with.

(3.) Petitioner approached this court seeking a direction to State respondents to remove the encroachment over the land of Gata No. 419Kha/0.1050 hectare situated in Village Bhadwa somvanshi, Pargana, Tehsil and District Gonda.