BHOOPENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Rajeev Kumar, learned counsel for the petitioner, Sri Dinesh Kumar Verma, learned Standing Counsel for respondent nos. 1 to 4 and Sri Krishna Kant Singh, learned counsel for the Land Management Committee-respondent no.6.

(2.) The present writ petition has been filed seeking the following relief:

(3.) At the very outset, learned Standing Counsel has raised a preliminary objection regarding the maintainability of the present Public Interest Litigation as the petitioner has not disclosed his credentials and other details that are required under Sub-Rule (3-A) of Rule 1 of Chapter XXII of the Allahabad High Court Rules (Rules of Court, 1952), which has been amended in the light of judgment passed by the Hon'ble Supreme Court in State of Uttranchal versus Balwant Singh Chaufal and others reported in 2010 AIR SCW 1029.