MUNNI LAL Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Deepak Gaur, learned counsel for the Bhumi Prabandhak Samiti and Sri Sharad Chandra Upadhyay, learned Standing Counsel for the State respondents.

(2.) This present Public Interest Litigation (PIL) has been filed with the following prayers :

(3.) Petitioner has filed this PIL alleging encroachment on a public road/pathway, although the area Lekhpal has submitted a report stating that there is no encroachment on the road recorded in the revenue record but the petitioner is still struggling that yet the road has been encroached upon by some villagers.