BHURE SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Prem Narayan Rai, learned counsel for the petitioner and Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State respondents.

(2.) The present petition has been filed as a public interest litigation seeking to raise a grievance with regard to proposed construction of a water tank over Arazi No. 232 stated to be recorded as 'Khad ka Gaddha' in the revenue records, situate at Mauza Rustamgarh Ughiya, Kaithal, District- Sambhal. A further prayer has been made for a direction to the respondent-authority for construction of water tank over Arazi No. 121, which is stated to be recorded as 'Navin Parti' in the revenue records and regarding which proposal is also stated to have been submitted by the Land Management Committee.

(3.) Counsel for the State respondents submits that instructions dtd. 15/2/2023 have been received from the respondent no. 2 indicating therein that construction of the water tank, which was earlier proposed on Gata No. 232, has been stopped and now directions have been issued for its constructions over Gata No. 121. A report in this regard by the concerned revenue official has also stated to have been appended along with the instructions.