Allahabad High Court
Virendra Singh Chauhan P.I.L. vs State Of U.P. Thru. Prin. Secy. ... on 6 December, 2022
Bench: Rajesh Bindal, Chief Justice, Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Chief Justice's Court Serial No.313 HIGH COURT OF JUDICATURE AT ALLAHABAD (LUCKNOW) PUBLIC INTEREST LITIGATION (PIL) No. - 8018 of 2014 Virendra Singh Chauhan .....Petitioner v/s State of U.P. and others .....Respondents Through :- Mr. Sidharth Dhaon, Additional Chief Standing Counsel for the respondents CORAM : HON'BLE RAJESH BINDAL, CHIEF JUSTICE HON'BLE RAJNISH KUMAR, JUDGE ORDER 1. The present petition was filed way back in the year 2014 in public interest praying for a direction to the State to install and maintain government tubewells to cater the needs of the farmers for irrigation. It was further prayed that substandard material should not be used for construction of tubewells. 2. In the counter affidavit filed by the respondents way back in the year 2016, a detailed procedure has been mentioned regarding procurement of materials for setting up of tubewells and the procedure followed for the purpose. To this, no rejoinder affidavit has been filed by the petitioner. 3. In view of the stand taken by the State in the counter affidavit filed, in our view, nothing survives in the present petition. 4. The petition is dismissed. (Rajnish Kumar) Judge (Rajesh Bindal) Chief Justice Lucknow 06.12.2022 Manish/Kuldeep Whether the order is speaking : Yes Whether the order is reportable : Yes/No