Allahabad High Court
Netrapal Singh And Another vs State Of U.P. And 4 Others on 4 June, 2025
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:94972-DB Court No. - 9 Case :- WRIT - C No. - 19124 of 2025 Petitioner :- Netrapal Singh And Another Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Jigyasa Singh,Preete Chaudhary Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
Hon'ble Sandeep Jain,J.
1. Heard learned counsel for the petitioners and Sri Gireesh Chandra Tiwari learned Standing Counsel for the State respondents.
2. Having heard learned counsel for the petitioners, learned Standing Counsel, limited prayer being pressed at present is that the petitioners may be permitted to take out their belongings/movable properties from the debris of the shops that have been demolished ostensibly by third parties.
3. Though other civil litigation is described to be pending with respect to the shops that have been demolished, it is the grievance of the petitioner that they are not being permitted to salvage their belongings/movable properties.
4. At present, facts are unascertained. However considering the limited prayer being pressed, writ petition is disposed of with a direction, subject to the petitioners filing their proper application before respondent No.4 supported by their personal affidavits disclosing the details of the properties/belongings that they wish to salvage from the debris of the demolished shops, the said respondent may pass appropriate reasoned order/direction, after hearing all necessary parties, as expeditiously as possible, preferably within a period of two weeks from the date of compliance shown by the petitioners.
Order Date :- 4.6.2025/Faraz (Sandeep Jain, J.) (S. D. Singh, J.)