1. Heard Sri Rakesh Kumar Yadav, learned counsel for petitioner as well as learned Standing Counsel for respondent No. 1 to 3 and Sri Pankaj Gupta, learned counsel for respondent No. 5.

2. In light of the proposed order, notices to private respondent is dispensed with.

3. Petitioner approached this court seeking a direction to State authorities to get remove the illegal encroachment/possession of the respondent No. 5 from the land gata No. 253/3.3380 which is recorded as other Shrubs in the revenue records.

4. Learned counsel for petitioner submits that respondent No. 5 along with other villagers are illegally encroaching upon the land of Gata No. 253/3.3380 situated at aforesaid village despite the fact that the same is public utility land and recorded as Shrubs in the revenue records. It has also been stated that several representations have been made by the petitioner in this regard to the competent authority but no action has been taken by them consequently present writ petition has been filed.

5. Learned Standing Counsel on the other hand has submitted that petitioner has efficacious remedy under Section 67 of U.P. Revenue Code, 2006 where after obtaining report of Revenue Inspector and issuing notices to the alleged encroachers, effective orders for removal of the alleged encroachments as well as levy of penalty can be passed in case the allegations are found correct.

6. Learned counsel for petitioner at this stage submits that petitioner may be given liberty to move an application under Section 67 of U.P. Revenue Code, 2006 before the competent authority.

7. Accordingly, without entering into merits of the case, the writ petition, is disposed of with a liberty to the petitioner to move an application before the respondent No. 3 and in case such an application is made within two weeks from today, respondent No. 3 is directed to proceed to consider and decide the same expeditiously in accordance with law.