Allahabad High Court
Kolindra vs State Of U.P. And 6 Others on 22 March, 2021
Bench: Govind Mathur, Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 415 of 2021 Petitioner :- Kolindra Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- U.C. Chaturvedi Counsel for Respondent :- C.S.C. Hon'ble Govind Mathur,Chief Justice Hon'ble Saurabh Shyam Shamshery,J.
This petition for writ is preferred on behalf of one Mr. Kolindra s/o Jasveer Singh, to provide police officials for peaceful installation of Mobile Tower (GBM) and allied equipment of Khasra No.552 Khata No. 59 situated at Village - Pakhanpur within the jurisdiction of Police Station - Gangoh, District - Saharanpur.
Suffice it to say that the Mobile Tower is to be installed by M/s Reliance Jio Infocomm Ltd. and petitioner has nothing to do with the company. However, he has entered into agreement with the company aforesaid for installation of Mobile Tower. The petitioner, as such, a person is interested in the matter, and therefore, the cause agitated cannot be settled in the Public Interest Litigation.
In view of above, the writ petition is dismissed.
Order Date :- 22.3.2021 Rishabh [Saurabh Shyam Shamshery, J.] [Govind Mathur, C.J.]