- (1.) Heard learned counsel for the parties and perused the record.
(2.) The present writ petition has been filed by the petitioners, who are resident of Subedar Nagar, Post Derwa, District Gorakhpur. They claim to be actively engaged in social work in the interest of public at large.
(3.) The prayer made by the petitioners in this petition are: "(i) Issue a writ, order or direction in the nature of Mandamus commanding the responsible respondent authorities to conduct a thorough enquiry through high level officers regarding illegal encroachment of public property meant for utility of public at large by respondent no. 6 to 10 and remove all such encroachment forthwith within stipulated period of time and restore the same to its original shape. (ii) Issue a writ, order or direction in the nature of Mandamus directing the State Authorities to ensure that the land in question remains free from encroachment for using the same by public at large. (iii) Issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances existing in the present case. (iv) Award the cost of this writ petition in favour of the petitioner throughout.";