Shri Prakash vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 8121 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 30872 of 2017
 

 
Petitioner :- Shri Prakash
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue & Others, Civil Sect
 
Counsel for Petitioner :- Vinay Prakash Katiyar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Submission of the learned counsel for petitioner is that the opposite parties no. 7 to 11 are encroaching over the talab land situated on Gata no. 179 in village Sarsa Khurd, Tehsil Biswa, District Sitapur. The petitioner has submitted  an application to Sub Divisional Officer, Biswa, District Sitapur on 20.11.2017 and on his application a direction was issued to the Revenue Inspector/Lekhpal to enquire and if there is unauthorized possession, get it removed, but no further action has been taken till date and the opposite parties no. 7 to 11 are making constructions on the public land.

Learned Standing Counsel prays for and is granted two days time to seek instructions in the matter.

List on 22.12.2017 as fresh.

Order Date :- 19.12.2017

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