Allahabad High Court
Shatrughan Ojha vs Union Of India And Another on 27 July, 2021
Bench: Munishwar Nath Bhandari, Ajai Tyagi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1092 of 2021 Petitioner :- Shatrughan Ojha Respondent :- Union Of India And Another Counsel for Petitioner :- Kusum Lata Counsel for Respondent :- A.S.G.I. Hon'ble Munishwar Nath Bhandari,Acting Chief Justice Hon'ble Ajai Tyagi,J.
This PIL has been filed to seek direction for protection of bungalow said to be 200 years old.
There is nothing on record to prove the age of the bungalow or to show to be a heritage building. Only a photograph has been enclosed. It cannot be said to be a heritage and the age of the building cannot be determined by a photograph and otherwise from appearance it does not seems to be a heritage building.
Accordingly, we do not find any issue of public interest for protection of the bungalow when no document about the age of the building is enclosed.
The PIL is dismissed, accordingly.
Order Date :- 27.7.2021 LN Tripathi (Ajai Tyagi,J) (Munishwar Nath Bhandari,ACJ)