Allahabad High Court
Malti Devi P.I.L. vs State Of U.P. Thru. Distt. Magistrate ... on 9 December, 2022
Bench: Rajesh Bindal, Chief Justice, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Chief Justice's Court Serial No.311 HIGH COURT OF JUDICATURE AT ALLAHABAD (LUCKNOW) PUBLIC INTEREST LITIGATION (PIL) No. - 6987 of 2014 Malti Devi .....Petitioner v/s State of U.P. and others .....Respondents Through :- Mr. Sanjay Sarin, Additional Chief Standing Counsel for respondent Nos.1 and 2 CORAM : HON'BLE RAJESH BINDAL, CHIEF JUSTICE HON'BLE MANISH KUMAR, JUDGE ORDER 1. The issue raised in the present petition filed in public interest is for removal of encroachments over the chakroad land of Gata No.283 situate at Village Samda, Pargana Aldemau, Tehsil Kadipur, District Sultanpur. 2. Learned counsel for the State submitted that encroachments have already been removed. 3. In view of the aforesaid stand taken by leaned counsel for the State, prayer made in the present petition has been rendered infructuous. 4. The petition is, accordingly, dismissed as infructuous. (Manish Kumar) Judge (Rajesh Bindal) Chief Justice Lucknow 09.12.2022 Rakesh/Kuldeep Whether the order is speaking : No Whether the order is reportable : Yes/No