Allahabad High Court
Adarsh Mehrotra Advocate [P.I.L.] vs State Of ... on 14 October, 2019
Bench: Pankaj Kumar Jaiswal, Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Court No. - 1
Case :- MISC. BENCH No. - 3510 of 2015
Petitioner :- Adarsh Mehrotra Advocate [P.I.L.]
Respondent :- State Of U.P.Throu.Prin.Secy.Deptt.Of Urban Devp.& Ors.
Counsel for Petitioner :- Adarsh Mehrotra [Inperson,Mohd. Kashif Rafi
Counsel for Respondent :- C.S.C.,A.S.G.,Ajay Kumar Singh,Gaurav Mehrotra,I.P.Singh,Mahesh Chandra,Shashi Prakash Singh,Shobhit Mohan Shukla,Umesh Chandra Pandey
Hon'ble Pankaj Kumar Jaiswal,J.
Hon'ble Irshad Ali,J.
Heard Sri Adarsh Mehrotra, the petitioner-in person, Sri Gopal Kumar Srivastava, learned Standing Counsel for respondent Nos.1, 2 and 7/State, Sri Umesh Chandra Pandey, learned Counsel for respondent No.4/Housing Board and Sri S. B. Pandey, learned Assistant Solicitor General of India for respondent Nos.6 and 8.
In this P.I.L., the petitioner is praying for the following reliefs:-
(i) Issue a writ, order or direction in the nature of Mandamus directing the opposite parties to make a survey of the all the properties residential and none residential, monuments and other high rise multi story building in the region of District Lucknow as well as other parts of the State as to whether they are safe from any aftershocks of the earth quake or any natural disasters.
(ii) Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to ensure the safety of the heritage building and monuments.
(iii) Issue any other Writ, Order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.
(iv) Award the cost of the Petition in favour of the petitioner.
The petitioner has submitted that number of heritage buildings, ancient monuments of global recognition and high rise buildings are existing in Lucknow and therefore, appropriate directions be issued to the respondents to verify as to whether all the buildings are safe from any aftershocks of the earthquake or any natural disasters.
No material or documents have been filed in this petition or in the supplementary affidavit.
At this stage, the petitioner-in person has submitted that Lucknow comes under the earthquake affected area and therefore, appropriate directions be issued.
On due consideration of the nature of prayer so also the averments made in the petition as also supplementary affidavit, no case is made out to issue any direction to the respondents.
The writ petition has no merit and is accordingly dismissed.
Order Date :- 14.10.2019 lakshman