Abdul Moin, J.

1. Heard learned counsel for the petitioner, Sri Shobhit Saxena, learned Standing Counsel for respondents no.1 to 3, and Sri Mohit Kumar Chaudhary holding brief of Sri Mohan Singh, learned counsel for respondent no.4.

2. No notice be issued to the private respondents taking into consideration the nature of order proposed to be passed.

3. Instant petition in the nature of PIL has been filed praying for a mandamus commanding the official respondents to get vacated the pond land Gata No.850 ka and Gata No.848 situated in Village Garapwapur, Pargana Chanda, Tehsil Lambhua, District Sultanpur.

4. Sri Saxena, learned Standing Counsel, on the basis of instructions sent by the Sub Divisional Magistrate, Lambhua, Sultanpur, dated 06.02.2024, informs that no encroachment has been found over Gata No.848. However, encroachment has been found over part of Gata No.850-ka and proceedings under the provisions of Section 67 of the U.P. Revenue Code, 2006 have been initiated against the encroacher. He also states that an endeavour shall be made to finalize the said proceedings in accordance with law within the time specified under the Code, 2006 and the rules governing the same.

5. The aforesaid statement of Sri Saxena, learned Standing Counsel, is recorded and the petition is consigned to records.