SALIL KUMAR RAI,J. - (1.) In pursuance to the order dated 26.7.2018 passed by this Court, the learned Standing Counsel has received instructions, which has been handed over to this Court and the same is taken on record.
(2.) The present writ petition has been filed praying for a writ of mandamus commanding the respondent revenue authorities to remove the alleged encroachments made by certain villagers over Plot No. 778 (area 0.0690 hectare) situated in Village-Nagala Gange, Mauja Bachhroi, ParganaBharthana, Tehsil-Takha, District-Etawah, which is recorded as pond in the revenue records.
(3.) An affidavit on behalf of respondent No. 3, i.e., Tehsildar, Tehsil-Takha, District-Etawah was filed by the Standing Counsel on 16.5.2018. It has been stated in paragraph No. 6 of the said affidavit that it was found that Shiv Charan, S/o Daya Ram, Puranmal, S/o Ram Prasad, Rupendra, S/o Late Ram Swaroop, Ram Vilas, S/o Gangadhar, Brindawan, S/o Ram Dulare and Sri. Kishan, S/o Ram Prasad had encroached over the aforesaid plot. It has been stated in the said affidavit that the encroachers had constructed their houses over the Gaon Sabha plot. Vide order dated 26.7.2018 passed by this Court, the Standing Counsel was directed to seek instructions on whether action had been taken against the encroachers.;