Allahabad High Court
Surendra Kumar vs State Of U.P. And 6 Others on 26 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?HIGH COURT OF JUDICATURE AT ALLAHABAD PUBLIC INTEREST LITIGATION (PIL) No. - 8 of 2025 Chief Justice's Court HON'BLE ARUN BHANSALI, CHIEF JUSTICE HON'BLE KSHITIJ SHAILENDRA, J.
1. This petition, purportedly in public interest, has been filed by the petitioner seeking removal of purported encroachment over the connecting road Bhariya to Mubarakpur towards Allahabad right side area 06.10 meter, width 2.60 x 03.60 pathway situated in Village-Sarai Madan, Pargana Sikandarpur, Tehsil Phoolpur, District Prayagraj.
2. Submissions have been made that respondent No. 7 has encroached over the land in question and despite representations made by the petitioner, the same has not been removed.
3. After instructions were produced by the respondents, notice was issued to respondent No. 7, who has put in appearance and has indicated that qua the land in question, Suit No. 2627 of 2020 is pending consideration before Civil Judge (Junior Division), District Allahabad.
4. In view of the fact that the respondent No. 7 is in litigation with the State Authorities pertaining to the land and the construction in question, filing of the public interest litigation qua the said construction cannot be countenanced.
5. The petition is, therefore, dismissed.
August 26, 2025 Mukesh Pal/AKShukla