Allahabad High Court
C/M Swami Vivekanand Purva Madhyamik ... vs State Of U.P. And 4 Others on 1 December, 2020
Bench: Surya Prakash Kesarwani, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 18736 of 2020 Petitioner :- C/M Swami Vivekanand Purva Madhyamik Vidyalaya And Another Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Alok Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard learned counsel for the petitioners and the learned Standing Counsel for the State-respondents.
This writ petition has been filed by the petitioners for a direction to the respondents to remove the encroachment.
Allegation is against some private persons who have not been impleaded as respondent in the present writ petition.
Under the circumstances, the writ petition is dismissed leaving it open to the petitioners to avail such other remedy as may be available to them under law.
It is made clear that we have not expressed any opinion on the merits of the case of the petitioners.
Order Date :- 1.12.2020 Imroz (Dr. Y. K. Srivastava, J.) (Surya Prakash Kesarwani, J.)