Maksood Ahmed vs State Of U.P. Thru. District ...
2017 Latest Caselaw 8144 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- P.I.L. CIVIL No. - 30795 of 2017
 

 
Petitioner :- Maksood Ahmed
 
Respondent :- State Of U.P. Thru. District Magistrate Sultanpur & 8 Others
 
Counsel for Petitioner :- Amit Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Petitioner has approached to this Court for a direction to opposite parties no. 1 to 3 to get remove the illegal encroachment/possession of the opposite party nos. 4 to 9 over the land gata no. 341 Kh/0.02400 hectare and 346/0.510 hectare situated at Village & Post Bankepur, Pargana Meeranpur, Tehsil and District Sultanpur of the revenue record with immediate effect.

Submission of the learned counsel for petitioner is that a report dated 29.06.2017 has been submitted by the Lekhpal that there is encroachment over the land gata no. 341 while there is no encroachment on gata no. 346. However, a recommendation has been made for a proceeding under Section 67(1) of the U.P. Revenue Code, 2006 but neither encroachment has been removed, nor any further proceedings have been initiated in pursuance of the aforesaid report dated 29.06.2017.

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

List in first week of January, 2018 as fresh.

Order Date :- 19.12.2017

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