ANUPAM KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Alok Kumar Mishra, learned counsel for the petitioner as well as learned Standing Counsel for respondents no. 1 to 4.

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

(3.) By means of present writ petition the petitioner has challenged the notice dtd. 29/10/2025 issued by Area Lekhpal, Tehsil Colonelganj, District Gonda, wherein he has directed all the persons who have illegally occupied the land situated at Gata No. 360/0.0200 hectares ((Nayee Parti) ) as well as Gata No. 361/0.0770 hectares, which is recorded as Naveen Parti and Banjar Bhumi, which is also being used by the villagers for their animals required for public purposes and all the illegal occupants have been directed to remove their encroachment within 05 days, failing which they would be evicted by use of force, in accordance with law.