RAJU NURSERY AND 19 OTHERS Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-5-294
HIGH COURT OF ALLAHABAD
Decided on May 16,2018

Raju Nursery And 19 Others Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

- (1.) Heard Shri Dinesh Kacker, learned counsel appearing for the petitioners; Dr. Y.K. Srivastava, learned counsel appearing for the respondents no. 2 and 3; learned Standing Counsel appearing for the respondent no. 1 and Shri S.D. Kautilya, learned counsel represents the respondent no. 4-Nagar Nigam, Allahabad.
(2.) By means of this writ petition the petitioners have prayed for quashing of the notice dated 6.2.2018 issued by the Nagar Nigam, Allahabad directing for reallocation of their nurseries at different site.
(3.) All the petitioners herein have established flower and plant nurseries on the roadside of the Mahatma Gandhi Marg, Allahabad. In view of the ongoing derive of the beautification of the city and widening of roads for smooth flow of traffic in view of the upcoming Kumbh Mela, they have been asked to reallocate their nurseries at an alternative site earmarked by the Nagar Nigam, Allahabad.;


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