ARJUN MAURYA Vs. STATE OF U.P. THROUGH PRINCIPAL SECRETARY REVENUE, U.P. GOVERNMENT, LUCKNOW AND OTHERS
LAWS(ALL)-2011-4-392
HIGH COURT OF ALLAHABAD
Decided on April 05,2011

Arjun Maurya Appellant
VERSUS
State Of U.P. Through Principal Secretary Revenue, U.P. Government, Lucknow Respondents

JUDGEMENT

S.P. Mehrotra and Rajesh Chandra, JJ. - (1.) WE have heard Sri Amit Kumar Srivastava, learned Counsel for the petitioner and the learned Standing Counsel appearing for the respondent Nos. 1, 2 and 3.
(2.) COUNTER -affidavit has been filed today on behalf of the petitioner in reply to the Affidavit of Compliance mentioned in the Order dated 17.2.2011. The present writ petition has been filed by the petitioner, inter -alia, alleging that the respondent Nos. 4 to 6 have encroached upon the Chak Road situate on Araji No. 63, Village Mangalpur, Gaon Sabha Silauta, Pargana Mahaich, Tehsil Sakaldeeha, District Chandauli. It has been prayed in the writ petition that directions be given for removing the encroachment over the said Chak Road.
(3.) A short -counter -affidavit was filed on behalf of the respondent No. 2.;


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