Rajiv Joshi, J.

1. Copy of instructions dated 21.12.2022 received from the Tehsildar, Sagadi, Azamgarh produced in Court today, is taken on record.

2. Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondent and perused the record.

3. The present Public Interest Litigation has been filed for the following reliefs:-

"i. Issue and order or direction in the nature of mandamus commanding the Assistant Collector Sagadi, District Azamgarh to remove the illegal encroachment made by the respondent no.6 over the Arazi No.43, area 0.1270 hectare, Arazi No.492 Area 0.7270 and Arazi No.330, Area 0.1550 hectare which are recorded in revenue record as Khalihan land, Charagah and Banjar

ii. Issue and order or direction in the nature of mandamus commanding the Assistant Collector Sagadi, District Azamgarh to decide the representation dated 14.12.2022 which is pending for removing the illegal encroachments made by the respondent no.6 over Arazi No.43, area 0.1270 hectare, Arazi No.492 Area 0.7270 and Arazi No.330, Area 0.1550 hectare which are recorded in revenue record as Khalihan land, Charagah and Banjar."

4. Learned Standing Counsel on the basis of the instructions received from the Tehsildar, Sagadi, Azamgarh, states that against the encroachment made by respondent no.6 Jharkhande, the proceedings under Section 67(1) of the U.P. Revenue Code, 2006 have been initiated with regard to Plot No.492, Area 0.7270 hectare, which was recorded in the revenue record as 'Charagah', which was registered as Case No.T202215060708118, in which 27.12.2022 was the date fixed.

5. In view of the above, the Public Interest Litigation is disposed of.