Allahabad High Court
Shailendra Singh vs Union Of India Thru Secy. Home And 4 Ors. on 30 January, 2023
Author: Ramesh Sinha
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 2841 of 2008 Petitioner :- Shailendra Singh Respondent :- Union Of India Thru Secy. Home And 4 Ors. Counsel for Petitioner :- Ajai Kumar,Nadeem Murtaza,Satya Narain Shukla,Sidharth Dhaon Counsel for Respondent :- C.S.C.,A.K. Chaturvedi,A.S.G.,Arpit Kumar,Ghaus Beg,Rajesh Singh Chauhan,Santosh Kr.Yadav Warsi,Upendra Nath Mishra Hon'ble Ramesh Sinha,J.
Hon'ble Subhash Vidyarthi,J.
None appears on behalf of the petitioner to press this writ petition.
Shri Amitabh Kumar Rai, learned Additional Chief Standing Counsel for State-respondent is present.
The prayers made by the petitioner in the instant writ petition are as follows:-
"a) To issue a writ, order or direction in the nature of certiorari quashing the order of demolition/alteration of Ambedker Smarak referred to as (Ambedker Park/ Uddyan /Sthal) situated in Vipin Khand Gomti Nagar, Lucknow.
b) To Issue a writ, order or direction in the nature of mandamus directing the Central Bureau of Investigation (CBI), to inquire into misappropriation of funds by the State Government in demolishing the Ambedker Smarak / Uddan and further reconstructing it as Ambedker Sthal at an amount of Rs 500 crores.
c) To issue a writ order or direction in the nature of prohibition prohibiting, the respondents from further constructing Elephant Court in Ambedker Sthal."
It appears that petitioner is not interested in pursuing the present public interest litigation.
In view of the above, the instant writ petition is consigned to record.
(Subhash Vidyarthi, J.) (Ramesh Sinha, J.) Order Date :- 30.1.2023 Arnima