- (1.) Since common question of law is involved in this batch of petitions thus they are being decided by this common judgment. However, for convenience the facts of the lead petition being Public Interest Litigation No. 1215 of 2019 are taken for consideration.
(2.) The petitioner in the said petition, PIL No. 1215 of 2019 has claimed that he is a public spirited person of Mohalla Bhiti Chowk, District Mau. He has espoused the cause of general public of the aforesaid mohalla for protecting public utility land. Relief sought in the petition reads as under: "i) Issue a writ, order or direction in the nature of Mandamus directing the respondent no. 2 to 4 to remove the illegal encroachment / construction made by respondent no. 5 over the Arazi No. 985 area about 0.36 hectare situated at Mohalla Bhiti Chowk, District Mau recorded as 'Nala (Nali Nalkoop) and road' in the revenue record."
(3.) It is stated that Mohalla Bhiti Chowk was brought under the consolidation operation. Arazi No. 985 area 0.36 hectare which is situated in the said mohalla, was recorded as 'Nala (Nali Nalkoop) and road' in the revenue papers. The aforesaid land is covered under the provisions of Section 132 of the U.P. Zamindari Abolition and Land Reforms Act, 1952 and the U.P. Land Revenue Code, 2006.;