B.AMIT STHALEKAR,J. - (1.) Heard Sri Tej Bhanu Pandey, learned counsel for the petitioner, Sri Manoj Kumar Yadav, learned counsel for the respondent no.4 and Sri Shashi Kant Upadhayay, learned standing counsel for the respondents no.1 to 3.
(2.) The petitioner is seeking a direction to the respondents to remove illegal encroachment over plot no.62/291, total area 0.2910 hectare, plot no.74 situated in khata no.204 total area 0.4140 hectare which is recorded as pond, plot no.74, khata no.209 total area 0.3230 hectare which is recorded as playground, plot no.61 khata no.202 total area 0.146 hectare which is recorded as banjar in village Dalpat Patti, Police Station Jalaalpur, Tehsil Sadar, District Jaunpur, copy of which has been filed as Annexure-1 to the writ petition.
(3.) The petitioner is stated to have preferred a representation before the S.D.M., Jaunpur on 4.7.2017 on which direction has also been given by the S.D.M. but no encroachment has been removed.;