Ritu Raj Awasthi, J. - (1.) Heard learned counsel for the parties.
(2.) These are two writ petitions i.e. W.P. No.18745 M/S of 2017 & W.P. No.2827 M/S of 2018. Writ Petition No.18745 (M/S) of 2017 has been filed seeking issuance of a writ in the nature of Mandamus to respondent nos. 2 and 3 to ensure compliance of the order dated 11th December, 2012 and remove illegal possession and construction of respondent no. 5 over Gaon Sabha land as per entry in the revenue record in accordance with law and report of the Lekhpal dated 12th July, 2012.
(3.) It appears that in Writ Petition No. 2817 M/S of 2018 petitioner of Writ Petition No.18745 M/S of 2017 was impleaded as respondent no. 7. Order sheet of Writ Petition No.18745 M/S of 2017 shows that the Court vide order dated 21.09.2017 has passed the following order: "Heard learned counsel for the petitioner, learned Standing Counsel for respondents no.1 to 5 as well as Shri Yogendra Nath Yadav, learned counsel for respondent no.6. Issue notice to respondent no.7. The order dated 11.12.2012 has been passed under Section 122-B read with Rule 155-C of U.P.Z.A. & L.R. Act and said order has not been challenged so far in spite of said fact of illegal encroachment of respondent no.7 has not been removed. Accordingly, learned Standing Counsel is directed to seek instructions in the matter in question as to what steps have been taken by respondent no.4 for removal of illegal encroachment of respondent no.7 in pursuance to the order dated 11.12.2012 passed by him earlier and bring the said facts on record by filing an affidavit by the next date of listing. List in week commencing 23.10.2017.";