- (1.) This petition which has been filed in the public interest seeks a direction on the State-respondents to remove the encroachments caused by private respondent no.6-Sumant Lal on Araji Gata Nos.375, 376 and 377 situated in Gaon Sabha Shahpur Kalyan @ Nevada, Pargana and Tehsil Soraon, District Allahabad.
(2.) It is stated that the aforesaid plots are recorded as Navin Parti, Talab and Chak Marg. Proceedings under section 122-B of the U.P. Zamindari Abolition and Land Reforms Act (The Act) were initiated against private respondent no.6 by the Land Management Committee by issuance of a notice dated 22 February 2004. However, the proceedings were dropped. Subsequently, the order was recalled and an order dated 19 November 2005 was passed by the Tehsildar Soraon for removal of the encroachment from Gata No.377 admeasuring 0.0540 hectares and damages to the extent of Rs.25,000/- were also imposed.
(3.) The grievance of the petitioner is that though the aforesaid order had attained finality but no action is being taken to remove the encroachments as respondent no.6 is the Gram Pradhan and his daughter-in-law is the Block Pramukh of Block Holagarh in Tehsil Soraon.;