Surya Prakash Kesarwani, J. - (1.) Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.
(2.) No one appears on behalf of the respondent No. 10 even in the revised call.
(3.) The petitioner claims to be a social worker and the resident of Village Madawara, Tehsil Meharauni, District Lalitpur. His grievance is that Khasra Plot No.1546 Kha measuring 0.1020 hectare land recorded in the revenue records as Banzar, has been encroached by respondent No. 4 to 9 and despite matter having been brought to the notice of the Tehsil Authority, no action has been taken.;