Ashok Yadav And 105 Others vs State Of U.P. And 5 Others
2019 Latest Caselaw 4194 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 15768 of 2019
 

 
Petitioner :- Ashok Yadav And 105 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Manish Kumar Nigam,Anand Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Ravi Prakash Pandey,Vineet Sankalp
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Sri Manish Kumar Nigam, learned counsel for the petitioners at the very outset submits that he does not want to press the prayer no.2 and the same may be deleted for the reason that it relates to an order passed in the proceedings under Section 133 Cr.P.C., which can be challenged separately in an appropriate forum.

In view of the above, we permit the petitioners to delete the prayer no.2 of the writ petition.

The petitioners are aggrieved by the notices dated 13.3.2019 and 15.3.2019 by which their dairies have been directed to be shifted outside the municipal limit in the cattle colony where some land is proposed to be allotted to the petitioners for the diary business. The matter regarding shifting of diaries from the municipal limits is under consideration by a separate Bench hearing Public Interest Litigation matter in P.I.L. No.34525 of 2017 (Vinay Kumar Chaudhary and 3 others Vs. Union of India and 6 others)

In view of the pendency of the above P.I.L., we consider it appropriate that this petition may be tagged with the aforesaid P.I.L. so that there may not be any conflicting orders.

List this petition before the appropriate Bench along-with above record.

Order Date :- 7.5.2019

Pramod Tripathi