- (1.) Heard Sri B.K. Singh, learned counsel for petitioner and learned Standing Counsel as well as Sri Ratnesh Chandra, Advocate for respondents.
(2.) All these writ petitions, filed as Public Interest Litigation, involve common questions of law and fact and, therefore, as agreed by learned counsel for parties the same have been heard together and are being decided by this common judgment.
(3.) Grievance of petitioner is that various parks and stadium in the city of Lucknow have been developed, created or earmarked but thereafter the same are being used for different purposes including marriage functions, political meetings etc. This is a clear violation of provisions of U.P. Parks, Playgrounds and Open Spaces (Regulation) Act, 1975 (hereinafter referred to as the "Act, 1975") and U.P. Parks, Playgrounds and Open Spaces (Regulation and Control) Rules, 2005 (hereinafter referred to as the "Rules, 2005"). Our attention has been drawn to para 9 of Writ Petition No. 2551 of 2007, which reads as under: "9. That on April 15, 2007 the opposite party no. 1 and 2 allotted Lohiya Park to the opposite party no. 3 for wedding ceremony without considering the several orders passed by this Hon'ble Court." ;