VYAPAR MANDAL SAMITI Vs. NAGAR NIGAM

JUDGEMENT

(1.) Heard Sri. Atul Kumar Bansal, learned Counsel for the petitioner, and Sri. Paresh Tripathi, learned Chief Standing Counsel for the State Government and, with their consent, the Writ Petition is disposed of at the stage of admission.

(2.) The relief sought for in this Writ Petition is for a mandamus directing the respondents to strictly follow the directions issued by a Division Bench of this Court in its order passed in WPPIL No. 199 of 2016 dtd. 15/6/2018; and to direct the respondents not to remove/break the display boards/signboards of the shops.

(3.) By its order, in WPPIL No. 199 of 2016 dtd. 15/6/2018, a Division Bench of this Court issued certain directions to the district administration of Haridwar which included that all encroachments made on both the banks of River Ganges, as well as on public roads and public paths in Haridwar town, should be removed by issuing four weeks' notice to the occupants who had encroached upon government land/forest land, and two weeks' notice to persons who had encroached upon public roads/public paths by permitting them to establish their possession on the encroached land/unauthorized construction by way of sale-deeds, title-deeds or any order passed by the competent authority in their favour, putting them into possession of the property. A special drive was directed to be launched to evict the unauthorized occupants near Chandi Ghat/Chandi Bridge opposite V.I.P. Ghat.