Rajesh Singh vs State Of U.P. & 8 Others
2014 Latest Caselaw 8189 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 57397 of 2014
 

 
Petitioner :- Rajesh Singh
 
Respondent :- State Of U.P. & 8 Others
 
Counsel for Petitioner :- Rajendra Singh,K.S. Rathor
 
Counsel for Respondent :- C.S.C.,Smt. Chhaya Gupta
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vivek Kumar Birla,J.

Grievance of the petitioner is that in the residential complex, private respondent nos. 5 and 8 are carrying out commercial activities and that too in the parking area of the complex. It is categorically stated that some constructions have been made in the parking area and thus  some residents of the building use the same for commercial activities.

Time was granted to Ms. Chhaya Gupta, learned counsel for the Kanpur Development Authority to obtain instructions, and on having received the same, she stated that the said area has been sealed in the year 2009, but she has stated nothing about the complaint of the petitioner that the parking area is being used for commercial activities. She also stated that the Kanpur Development Authority is contemplating for constituting a committee of three members to look into the matter of commercial use of parking area in residential area.

She prays for and is granted ten days time to file a detailed counter affidavit in which it shall be specified as to whether any parking area of the residential building is being used for commercial activities or not and if it so then what steps have been taken for removing the construction raised for carrying out the commercial activities. The petitioner shall have a week thereafter to file rejoinder affidavit.

List this case on 27.11.2014 amongst the top five cases in the cause list.

Order Date :- 10.11.2014

SKS

                                                (Vivek Kumar Birla, J)  (Vineet Saran, J)