Shesh Kumar Purwar vs State Of U.P. Thru Secy. And Others
2013 Latest Caselaw 628 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 18068 of 2013
 

 
Petitioner :- Shesh Kumar Purwar
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Manish Goyal,Priyanka Midha,Ram Kaushik
 
Respondent Counsel :- C.S.C.,S.D. Kautilya,Vivek Varma
 

 
Hon'ble Laxmi Kanta Mohapatra,J.

Hon'ble Mrs. Sunita Agarwal,J.

Heard learned counsel for the parties.

Prayer in the writ petition is for a direction to respondents to rehabilitate and relocate them for running his business to earn his livelihood.

It is stated that a bunch of similar cases is being heard by the Hon'ble the Chief Justice.

Put up this case alongwith Leading writ petition- C No.52280 of 2012 before appropriate Bench.

Both the learned counsel for the parties make specific submission that after removal of the 'Gomti', the petitioner is not running his business unauthorisedly. It will be open for the Development Authority to take action against the petitioner, if he makes an attempt to run his business unauthorisedly.

Order Date :- 9.4.2013

P.P.