Vijay Singh vs State Of U.P. And 7 Others
2022 Latest Caselaw 8740 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 620 of 2022
 

 
Petitioner :- Vijay Singh
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Vimal Kumar
 
Counsel for Respondent :- C.S.C.,Hari Narayan Singh
 

 
Hon'ble Prakash Padia,J.

The petitioner has preferred the present petition inter-alia with the following prayer:-

"(i) Issue a writ, order or direction to the state authorities to remove the illegal encroachment of the private respondents from public way in pursuant to the judgment and order dated 25.04.2018 and 27.04.2018.

(ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to take legal action against the private respondent no. 6 to 8."

Pursuant to the order passed by this Court, the instructions received from the office of District Magistrate, Kannauj is placed before this Court, the same is taken on record and copy of the same also provided to the counsel for the petitioner.

It is stated in the aforesaid instructions that undertaking has been given by the encroachers that they will remove the encroachment within a period of one week. The aforesaid undertaking was given by him on 23.07.2022.

After going through the same, a prayer has been made by the counsel for the petitioner to dismiss the present petition as not pressed.

Prayer is allowed.

Accordingly, the present petition is dismissed as not pressed.

Order Date :- 1.8.2022

Swati