Rajeev Misra, J. - (1.) Heard Mr. Yogesh Kumar Mishra, learned counsel for petitioner and learned Standing Standing Counsel for respondents.
(2.) This petition under Article 227 of Constitution of India has been filed for following reliefs: "(i)To set-aside the impugned order dated 3.9.2016 in Misc. Suit No. 227 regarding the arazi No. 81 gha area 5-0-0 Bigha situated in village- Parsoi, Pargana- Agori, Tehsil-Robertsganj, District Sonebhadra passed by respondent no.2 and order dated 9.5.2018 in Misc. Civil Appeal No. 145 of 2016 regarding the arazi No. 81 Gha area 5-0-0 Bogha situated in Village - Parsoi, Pargana-Agori, Tehsil-Robertsganj. District Sonebhadra passed by Additional District Judge Anpara situated at Obara Sonbhadra against the petitioner (Annexure-1 and 2 respectively to the petition) (ii)To issue an order or direction commanding the respondents not to dispossess the petitioner from the plot in dispute till the dispute is settled by the High Power Committee as direction given by the Hon'ble Supreme Court Judgment reported in Banwasi Sewa Ashram Case in 1986 (4) SCC Page 753. (iii)Issue a suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case. (iv)To award the costs of the writ petition to the petitioner"
(3.) At the very outset, learned counsel for petitioner submits that controversy involved in present petition is squarely covered by judgement of this Court dated 4.3.2020 passed in Matter Under Article 227 No. 1732 of 2020 (Shivprasad Vs. State of U.P. and 2 Others).;