SWAMI PRASAD MAURYA AND ORS. Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2015-11-98
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on November 26,2015

Swami Prasad Maurya And Ors. Appellant
VERSUS
State of U.P. and Ors.,Vinoy Kumar Vs. State Of U.P. And Others; 2001 4 Scc 734 Respondents

JUDGEMENT

- (1.) This miscellaneous writ petition, not presented or reported as a Public Interest Litigation, pleads to espouse a cause of preventing demolition of a wall which according to the respondents is removal of an obstruction to open a closed road, namely Lower Bandha Road in Lucknow to facilitate the commutation to the localities beyond and connecting the Janeshwar Misra Park through a proposed railway underpass.
(2.) The prayer is for issuance of a mandamus restraining the respondent - State, the Lucknow Development Authority and the U.P. State Bridge Corporation from changing the status-quo of the structure which includes the outer wall stated to be an extension of Dr. Ambedkar Smarak Sthal adjacent to Bhagidari Bhavan, which is spread over about 50 - 60 fts. in length about 15 fts. in height and 2 fts. in breadth and further to maintain the status-quo anti as existed before 18th November, 2015.
(3.) The petition was got reported on 20.11.2015 and was moved where after it has been taken up as a fresh matter today.;


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