Yogendra Kumar Srivastava, J. - (1.) Heard Sri Shashi Nandan, learned Senior Counsel assisted by Sri SFA Naqvi, Sri Udayan Nandan and Sri Anshul Nigam, learned counsel for the petitioners and Sri Manish Goyal, learned Additional Advocate General assisted by Sri AK Goyal, learned Additional Chief Standing Counsel for the State.
(2.) The present public interest litigation i.e. PIL No.4717 of 2018 and the connected matters (PIL No.4888 of 2018 and PIL No.4911 of 2018) have been filed principally seeking to challenge the Notification No.1574/1-5-2018-72/2017-Rev-5 dated 18.10.2018 issued by the State Government in exercise of powers under sub-section (2) of Section 6 of UP Revenue Code, 2006, (the Code, 2006) (UP Act No.8 of 2012) whereby the name of the existing district of "Allahabad" has been altered as the district of "Prayagraj", and for other ancillary reliefs.
(3.) In PIL No.4916 of 2018, the petitioners have sought to challenge the resolution dated 18.08.2018 passed by the Municipal Corporation, Allahabad whereby it was resolved to forward a proposal to the State Government for change of the name of Allahabad to Prayagraj.;