D.S.Sinha, Lakshmi Bihari, JJ. - (1.) Heard Sri N. L. Pandey, the learned counsel appearing for the petitioner and Sri Ran Vijay Singh, learned standing counsel of the State of U. P., representing the respondent Nos. 1 to 5, at length and in detail.
(2.) For the existing dilapidated building of the Primary School in village Saudat Sheopuri, Tehsil Mawana, Block Parikshitgarh, district Meerut, the Gram Panchayat of the village has decided to construct a new building of the school at plot bearing Khasra No. 22.
(3.) The petitioner invokes the assistance of this Court through instant writ petition under Article 226 of the Constitution of India to stall the proposed construction of the new building of the school.;