MANOJ KUMAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner, Sri Pradeep Singh, learned counsel for the Bhumi Prabandhak Samiti and Sri Girjesh Kumar Tripathi, learned Additional Chief Standing Counsel for State respondent.

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

(3.) Learned counsel for the petitioner submits that pond (babali) has been encroached by some villagers and no action has been taken under Sec. 67 of the Uttar Pradesh Revenue Code, 2006 (for short 'Revenue Code') for removal of the encroachment.