Ram Pukar Maurya @ Ram Kumar Maurya vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 2637 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 26596 of 2012
 

 
Petitioner :- Ram Pukar Maurya @ Ram Kumar Maurya
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Sanjay Kumar Maurya
 
Respondent Counsel :- C.S.C.,Shivam Yadav
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Mushaffey Ahmad,J.

Heard learned counsel for the petitioner and Sri Rajesh Kumar Singh has appeared for the respondents.

The order for demolition  has already been  passed on 20.1.2012, the same has not been annexed alongwith the writ petition  but find mention in the order dated 17.5.2012 which is under challenge in the present writ petition and has been annexed as Anneuxre-4 to the writ petition.

As the order of  demolition is not under challenge, we cannot interfere in the order asking the petitioner to  vacate the shop. It will be open to the petitioner to take appropriate steps in accordance with law against the demolition  order dated 20.1.2012.

Writ petition is disposed of finally with the aforesaid observation.

Order Date :- 3.7.2012

n.u.