Shabihul Hasnain, J. - (1.) Heard Sri Anil K. Tripathi, learned counsel appearing for the petitioner and Sri Yatindra Pathak, learned counsel for Lucknow Nagar Nigam.
(2.) This petition has been filed challenging the order dated 6.6.2015 whereby, one Sri Mohd.Shoeb Khan and Mohd. Saleem Khan, respondent nos. 6 & 7 respectively, were required to get part of a building/house, in which, as alleged by the petitioner, he is living as a tenant, made safe after repair etc. The said order dated 6.6.2015 further directs the respondent nos. 6 & 7 to erect fencing and to construct a platform with railing before the repair work of the house is undertaken.
(3.) On the basis of instructions, learned counsel representing Lucknow Nagar Nigam has stated that on the application moved by respondent nos. 6 & 7, the Additional City Magistrate (3rd), Lucknow, passed an order dated 20.5.2015 to conduct an inquiry and take appropriate action in accordance with law. It has further been stated by him that pursuant to the said order dated 20.5.2015, the house in question was inspected and on inspection it was found that a portion of the house is in a dilapidated condition which requires repairs. Learned counsel representing Lucknow Nagar Nigam has further submitted that accordingly, the order/notice dated 6.6.2015 has been issued by the authority concerned under Section 331 of the U.P.Municipal Corporation Act, 1959, so as to avoid any untoward incident in case of an earthquake.;