HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW
PUBLIC INTEREST LITIGATION (PIL) No. - 562 of 2026
Court No. - 1
HON'BLE RAJAN ROY, J. HON'BLE MANJIVE SHUKLA, J.
1. Heard.
2. The land on which the petitioner wants the chak road to be constructed
and continued i.e. Gata No. 420 situated in village Bhaduwa Somvansi,
Pargana, Tehsil & District- Gonda, is banjar land.
3. On being asked, as to how, we can direct a banjar land to be utilized for
construction of a chak marg, no answer could be given. The matter
involves change of category of land and its use, therefore, we asked, the
counsel for the petitioner as to under which provision this can be done
and who is competent to do it, no answer was forthcoming.
4. In view of the above, we decline to interfere in the matter in the
aforesaid circumstances
5. The Public Interest Litigation is disposed of with liberty to pursue
other remedies, if any, available in law.
July 6, 2026 Satish
Versus
Counsel for Petitioner(s) : Vikram Dutt Pandey, Dharmendra Kumar Gupta
Counsel for Respondent(s) : C.S.C., Pankaj Gupta
(Manjive Shukla,J.) (Rajan Roy,J.)
Anantram .....Petitioner(s)
State Of U.P. Thru. Prin. Secy. Revenue Lko. And 5 Others .....Respondent(s)