Anjani Kumar, J. - (1.) By means of present writ petition under Article 226 of the Constitution of India, the petitioner challenges the order dated 8thMay, 1985, quoted on the margin of Annexure-'4' to the writ petition, passed by Additional District Magistrate (E), Robertsganj, Mirzapur and the report of Station Officer In-charge of police station Ghorawal, district Mirzapur on the application moved by the In-charge Medical Officer, Primary Health Centre, Ghorawal, Mirzapur.
(2.) Learned counsel for the petitioner has made a prayer that he may be permitted to delete Respondents No. 3 and 6, which was granted and the Respondents No. 3 and 6 have been deleted from the array of the parties. Thus, the report regarding service of, notice upon Respondents 3 and 6 is irrelevant, as these two parties have been deleted.
(3.) The facts leading to the filing of present writ petition are that the petitioner is Bhumidhar of Plot No. 991, area 3 Biswas, 10 Dhoora, situated in village Ghorawal, Pargana Barahar, Tehsil Robertsganj, district Mirzapur and her name has been recorded in C.H. Form No. 45 in Khata No. 63. The Settlement Officer, Consolidation by his order dated 21stDecember, 1983 granted permission to the petitioner to make the constructions on an application moved by the petitioner. The petitioner had also submitted the map sanctioned by the Town Area Authorities. It has been alleged by the petitioner that on the basis of permission granted by the Settlement Officer, Consolidation and the sanctioned map, the petitioner had started the constructions on the land in dispute, as alleged, and completed almost its constructions. On a complaint made by Respondent No. 4, the order impugned has been passed by Respondent No. 2 directing to stop the constructions immediately. The Respondent No. 5 stopped the constructions on the spot on the basis of the order passed by Respondent No. 2.;