ANAND KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Arun Kumar Srivastava, learned counsel for the petitioner, Sri Nand Lal Maurya, learned standing counsel for the state-respondents and Sri Bhupendra Kumar Tripathi, learned counsel for the respondent-gaon sabha.

(2.) In compliance of the order of this Court dtd. 10/1/2025, instruction dtd. 23/1/2025, sent by Tehsildar, Shahganj, Jaunpur has been placed before the Court which is taken on record.

(3.) Sri Nand Lal Maurya, learned standing counsel, on the basis of the instruction, submitted that plot no.1074, area 0.008 hect. and plot no.1095, area 0.0200 hect. are recorded as chak marg in the revenue records. He further submitted that after inspection of the aforementioned plots by the revenue authorities, it has been found that there is no encroachment over plot no.1074. He also submitted that in respect to plot no.1095, area 0.0200 hect., proceeding under Sec. 67 of the U.P. Revenue Code, 2006 has already been initiated and in pursuance of the order passed by the Tehsildar, encroachment has been removed by the encroacher himself from plot no.1095, as such, no interference is required in the matter.