MAHESH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondent.

(2.) THIS writ petition has been filed for issuance of a writ in the nature of mandamus commanding the opposite party? nos. 2 to 5 to remove the illegal encroachment/possession of opposite party nos. 7 to 10 from the gata nos. 1985 and 1868, situated at Village Ghopa Jamoriya, Tehsil Hasanganj, District Unnao.

(3.) A Division Bench of this Court in writ petition no 6472(M/B) of 2012 has decided the question of law and facts involved in this writ petition in the following terms : -