KESHMANI SINGH Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Shri S.K. Dubey, learned counsel for the petitioner. Learned Standing Counsel appears for the State respondents.

(2.) The petitioner claims to be resident of Village Oakopur, Nyaya Panchayat Nonari, Block Rampur, Pargana Gopalapur, Tehsil Mariyahun, Distt. Jaunpur. He is describing himself as social worker, who is interested in the social affairs and development of Nyay Panchayat Nonari and is not a beneficiary of any development schemes in any manner. It is stated that Village Oakopur and Raibhanpur also form part of aforesaid Nyay Panchayat Nanori.

(3.) The petitioner has prayed for directions to take legal action against those persons, who are illegally and unauthorizedly in possession of the land in Arazi Nos.200/0.684 hects. recorded as Bheeta; Arazi No.202/0.4210 of Jalmagna and Arazi No.201/0.251 and 205/0.498 recorded Naveen Parti situated in Village Raibhanpur, Nyay Panchayat Nonari, Block Rampur Pargana Gopalapur Tehsil Mariyahun Distt. Jaunpur and further to decide the representation dated 25.8.2012.