RAM BHAJAN SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prabhat Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(2.) The present writ petition has been filed challenging the action of the respondents for conversion of public park, situated in front of the house of the petitioner, i.e., House No. C-92, Sector 11, Vijay Nagar, Ghaziabad, into public parking area, which according to the petitioner is totally illegal and not permissible under law.

(3.) Learned Standing Counsel was earlier granted time to seek instructions by an order dated 07.10.2020 and upon written instructions, furnished by the District Magistrate, Ghaziabad, he submits that the status of the park in question has not been changed neither the public park is going to be converted into parking area.