Allahabad High Court
Suresh Kumar Pandey [P.I.L.] vs State Of U.P.Thru ... on 16 September, 2019
Bench: Govind Mathur, Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Chief Justice's Court Case :- MISC. BENCH No. - 1209 of 2016 Petitioner :- Suresh Kumar Pandey [P.I.L.] Respondent :- State Of U.P.Thru Prin.Secy.Deptt.Housing & Urban & Ors. Counsel for Petitioner :- Kuldeep Pati Tripathi Counsel for Respondent :- C.S.C.,Aakash Prasad,Gaurav Mehrotra,Rajiv Singh Chauhan,Sanjeev Singh,Shailendra Singh Chauhan,Suyash Manjul,Umesh Chandra Pandey Hon'ble Govind Mathur,Chief Justice Hon'ble Pankaj Bhatia,J.
Learned counsel appearing on behalf of the respondent no. 7 states that the respondent aforesaid is not at all interested now to install the tower at the place concerned and, as such, this petition for writ has become infructuous.
In view of the statement given, the writ petition is dismissed as becoming infructuous.
The respondent no. 7 is at liberty to dismantle whatever structure already raised by it at the location concerned.
Order Date :- 16.9.2019 Rameez .
(Pankaj Bhatia,J.) (Govind Mathur,C.J.)