Chandra Kumar Rai, J.

1. Counsel for the petitioner is permitted to implead the Tehsildar, Tehsil Shahganj, Jaunpur as respondent no.4 to the writ petition during the course of the day.

2. Heard Sri Shailendra Kumar Yadav, learned counsel for the petitioner and Sri Shashi Kant Kushwaha, learned standing counsel for state-respondent.

3. In compliance of the order of this Court dated 22.12.2023, instruction dated 29.1.2024 has been placed before the Court which is taken on record.

4. Sri Shashi Kant Kushwaha, learned Addl. C.S.C., on the basis of instruction, submitted that revenue team was constituted for demarcation/inspection of the plot in question. It is also submitted that after demarcation/inspection of the plot in question, 7 cases have been registered against the persons in respect to plot nos. 196, 321, 283, 302 and 284 as Case Nos.T202214360107088,T202214360107087,T20241436 0100566,T202414360100568,T202414360100570,T2024 14360100572 &T202414360100574. It is further submitted that on inspection of other plots, it has been found that plots are free from encroachment and plot nos. 259, 288, 334 and 387 were found as bhoomidhari plot of the tenure holder.

5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, this petition is disposed of with the direction to respondent no.4/Tehsildar, Shahganj, Jaunpur to decide the aforesaid proceedings under Section 67 of the U.P. Revenue Code, 2006, as expeditiously as possible, after affording proper opportunity of hearing to the parties concerned, in accordance with law, in the light of the provisions contained under Rule 67 of the U.P. Revenue Code Rules, 2016.