Neutral Citation No. - 2024:AHC:164988
Court No. - 49
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1985 of
2024
Petitioner :- Ganesh Chauhan
Respondent :- State Of Up And 5 Others
Counsel for Petitioner :- Janardan Shukla
Counsel for Respondent :- Chandra Pal Singh,C.S.C.,Sudhir
Bharti
Hon'ble Saurabh Shyam Shamshery,J.
Sri Janardan Shukla, learned counsel for the petitioner is satisfied
that his grievance for removal of encroachment by private
respondent is substantially accepted since according to his
instructions proceedings under Section 67 of the U.P. Revenue
Code, 2006 has been initiated, therefore, he prays that this Public
Interest Litigation may be disposed of.
Sri A.K.Chaurasia, learned Additional Chief Standing Counsel has
also affirmed the said factual aspect of filing of aforesaid
proceedings.
In aforesaid circumstances, nothing survives to decide in this
Public Interest Litigation on merit.
With aforesaid observation, this Public Interest Litigation is
disposed of.
Sri Chandra Pal Singh is present on behalf of respondent no.6 and
Sri Sudhir Bharti on behalf of respondent no.5.
Order Date :- 17.10.2024
SB