Allahabad High Court
Badri Prasad Gupta,Advocate [P.I.L.] vs State Of U.P.Through ... on 26 July, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 7071 of 2005 Petitioner :- Badri Prasad Gupta,Advocate [P.I.L.] Respondent :- State Of U.P.Through Prn.Secy.P.W.D.And 2 Others Petitioner Counsel :- S.K.Srivastava Respondent Counsel :- C.S.C.,R.K.Singh,Shishir Jain Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
Principal Secretary, Irrigation, Sri Kishan Singh Atoria, is present in person. He files an affidavit stating therein that all the encroachments over the roads in question have been removed.
Let copy of this affidavit be served upon the counsel for the petitioner, Sri Nilesh Anand, holding brief of Sri S.K. Srivastava. He may file reply to the said affidavit within two weeks.
Let the matter be listed on 20.8.2010.
The Principal Secretary, Irrigation, need not appear in person on future dates, unless specifically called for.
Order Date :- 26.7.2010 MFA