The Division Bench of the Allahabad High Court, comprising Justice Attau Rahman Masoodi and Justice Om Prakash Shukla in the case of Syed Mohammad Haider Rizvi vs. Union Of India Thr.Secy.Deptt.Of Culture New Delhi And Others has ordered the Lucknow Municipal Corporation and the Uttar Pradesh Government to file an affidavit outlining the actions done to clear encroachments, improve municipal conditions, and safeguard the monuments in and around the city of Lucknow.
It should be noted that in order to take action to identify and remove any illegal constructions and encroachments so as to protect the monuments in the city of Lucknow, the Court established a committee in October 2013 with the Registrar of the Court at Lucknow serving as its convenor. The committee was chaired by the Commissioner, Lucknow Division, Lucknow.
The Court ordered the Senior Registrar to submit a report as to the progress of the meetings held, if any, in furtherence of the orders passed by this Court from time to time and et the report be submitted within a period of two weeks from today. In case meetings of the Committee for the purpose it was constituted have not been convened so far, needful be done in this regard.
The Court listed the matter on 16.10.23 for next hearing
Case Details
Case:- PUBLIC INTEREST LITIGATION (PIL) No. - 3173 of 2013
Petitioner:- Syed Mohammad Haider Rizvi
Respondent:- Union Of India Thr.Secy.Deptt.Of Culture New Delhi And Others
Counsel for the Petitioner – S.M.H. Rizvi In Person,Sm Singh Royekwar
Counsel for the Respondent – C.S.C.
Judge: Justice Attau Rahman Masoodi and Justice Om Prakash Shukla
Picture Source :
