J.J.MUNIR,J. - (1.) Heard Sri Virendra Prakash Mishra, learned Counsel for the petitioner and Sri Ved Prakash Mishra, learned Standing Counsel on behalf of the State.
(2.) This is a petition filed by the petitioner claiming the following material reliefs:- "1. Issue a writ order or direction in the nature of mandamus directing the respondent concerned to decide the application dated 15.11.2018 in accordance with law within the time stipulated by this Hon'ble Court otherwise; the petitioners shall suffer irreparable loss and injury. " 2. Issue a writ order or direction in the nature of Mandamus to initiate proper legal proceeding against the unauthorised occupants of village Girdharpur Pergana Maghar Purab tehsil Khalilabad District Sant Kabir Nagar for causing revenue loss to the petitioners, in the interest of justice. "
(3.) The relief claimed is, in substance, to protect possession of the petitioner's land from intrusion and encroachment over his property located in Khata No. 269 ad-measuring 0.2600 by private persons, whose names too have not been disclosed in the writ petition. Their names, however, figure in the application made to the Collector, moved to the Tehsil Divas Prabhari, Tehsil Khalilabad, District Sant Kabir Nagar. A similar application has also been made to the Collector on 11.09.2018. Still, another application has been made to the S.D.M., Khalilabad on 25.09.2018.;