ANIL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ petition (PIL), the petitioner has prayed for the following reliefs : -

(2.) During pendency of the case, the petitioner died, and as per the order passed by this Court, the Registry brought out a public notice that the petitioner has died, and the present PIL has been filed with regard to the alleged encroachment upon the land belonging to the children park at Bhowali.

(3.) We are informed by Mr. Navnish Negi, the learned counsel appearing for the Nagar Palika Parishad, Bhowali that the land is recorded as Forest, and a lease has been granted by the State of Uttarakhand in favour of the Nagar Palika Parishad, Bhowali for construction of a children park. They have already constructed a children park, and at present, there is no encroachment over it. So, we are of the opinion that there is no need to pass a writ of mandamus.