Ran Vijai Singh,.J. - (1.) Heard Sri Saiful Islam Siddiqui, along with Quazi Mohammad Akaram, learned counsel for the petitioner, learned Standing Counsel appearing for the State-respondents and Sri Diwakar Singh, learned counsel for the gaon sabha.
(2.) Through this writ petition, the petitioner has prayed for following reliefs: a) Issue a writ, order or direction in the nature of mandamus commanding / directing to the respondent no. 2 & respondent no. 3 to measuring area 0.026 hectare, Gata No. 83, measuring area 0.042 hectare and Gata No. 118 measuring area 0.033 recorded as chakroad, road and nali in a revenue record at Village Basainpur, Post Shuklapur, Tehsil - Meja, District - Allahabad by the respondent no. 5 to respondent no. 11. b) Issue any other writ, order or direction which this Hon'ble may deem just and proper in the circumstances of the case. c) Allow this writ petition with costs in favour of the petitioner.
(3.) In substance, the petitioner appears to be aggrieved by nonremoval of the encroachment over Gata No. 83 measuring about 0.026 hectare and Gata No. 118 measuring about 0.042 hectare recorded as chak road, road and nali situated in Village Basainpur, Tehsil - Meja, District - Allahabad.;