Chandrakala Devi Srivastava vs State Of U.P. And 8 Others
2024 Latest Caselaw 18584 ALL

Allahabad High Court

Chandrakala Devi Srivastava vs State Of U.P. And 8 Others on 22 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:93158
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 2783 of 2023
 

 
Petitioner :- Chandrakala Devi Srivastava
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Praveen Shrivastav
 
Counsel for Respondent :- Bhupendra Kumar Tripathi,C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.
 

1. Heard learned counsel for the parties and perused the record.

2. The present writ petition has been filed for following relief:

"(i) Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 & 3 to remove the illegal encroachment on the way of road adjacent to the east side of Arazi No. 49."

3. A preliminary objection has been raised by learned Standing Counsel for the State that the writ petition is not maintainable for execution of orders passed by the Revenue Court in view of the judgment of Division Bench of this Court in case of Manbhavati Vs. State of U.P. and others reported in 2020 1 AWC 789A and Writ C No. 7863 of 2018 (Brij Bhushan Rai v. State of U.P. and 6 others).

4. Accordingly, the writ petition is disposed of with liberty to the petitioner to approach the authority concerned for redressal of his grievance.

Order Date :- 22.5.2024

Ved Prakash

(Manish Kumar Nigam,J.)