Allahabad High Court
Shree Lakshmi Public Charitable Trust, ... vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 26 February, 2024
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:17361-DB Court No. - 2 Case :- WRIT - C No. - 1530 of 2024 Petitioner :- Shree Lakshmi Public Charitable Trust, Lko. Thru. Authorized Signatort Mr. Rajeev Kumar And Others Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Secondary Education , U.P. Govt. Lko. And Others Counsel for Petitioner :- Praveen Kumar Tewari,Prateek Tewari Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Hon'ble Om Prakash Shukla,J.
Heard learned counsel for the petitioner, learned standing counsel for the State.
Present petition has been filed with the following prayer:-
"i. Issue a writ in the nature of Certiorari or any other writ or order or direction quashing the order dated: 06.01.2024 issued by the respondent no. 3 addressed to all the Government/ Private Aided/ Unaided Intermediate Colleges and Establishments informing them that their premise is being acquired for stationing the security personnel and accordingly the premise of the petitioner no. 2 & 3 was acquired from 10.01.2024 to 30.01.2024 the effect and operation of which has been extended till 25.02.2024 by way of verbal orders and the premises of the petitioners have not been vacated till date, as contained in ANNEXURE NO. 1 to this writ petition.
ii. Issue a writ in the nature of Mandamus or any other writ or order or direction commanding the respondents not to acquire the campuses of the petitioner no. 2 & 3 for stationing the security personnel for any purpose.
iii. Issue a writ in the nature of Mandamus or any other writ or order or direction commanding the respondents to vacate the premises of the petitioner no. 2 & 3 and to handover the vacant possession of the building and the premises with immediate effect."
Learned counsel for the petitioners submitted that the premises have been vacated by the respondents and no further relief is required in the present writ petition.
In view of the above, no further order is required to be passed in the present writ petition.
Accordingly, the writ petition is consigned to records.
[Om Prakash Shukla,J.] [Vivek Chaudhary,J.] Order Date :- 26.2.2024/Vipul