VIVEK KUMAR BIRLA, J. - (1.) Sri Pranesh Kumar Mishra has filed his Vakalatnama on behalf of the respondent nos. 6 to 9, which is taken on record. Heard Sri Krishna Ji Khare alongwith Sri Shiv Lal, learned counsel for the petitioner, Sri Pranesh Kumar Mishra, learned counsel appearing for the respondent nos. 6 to 9 and the learned Standing Counsel appearing for the State respondents.
(2.) Present petition has been filed with the following prayer:- "(a) To issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 25.6.2018 (Annexure No. 8) passed by respondent no. 3. (b) To issue a writ, order or direction in the nature of mandamus commanding the respondents to remove illegal encroachment from Arazi No. 192, 192Ka, 192Kha, 192Ga, 192Gha, 191-a, 192Chha, 192Ja, 192Ta, 536, 536Ka, 536Kha, 536Ga, 536Gha, 536, 536Cha, 536Chha, 536Ja, 536Jha, 536Ta, 536Tha and 536 Da situated in Village-Bigahana, Pargana Kairagarh, Tappa-Chaurasi, Tehsil Meja, District Allahabad. (c) ..... (d) ....."
(3.) The impugned order is appealable under Section 210 of U.P. Land Revenue Act, 1901. The appeal is also provided in Section 38(4) of the U.P. Revenue Code, 2006.;