IJLASI DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) L.K. Tripathi, learned Additional Chief Standing Counsel has placed the instruction before the Court in compliance of the order of this Court dtd. 13/1/2023 which is taken on record.

(2.) Heard Mr. Ram Bachan Yadav, Counsel for the petitioner and Mr. L.K. Tripathi, learned Additional Chief Standing Counsel for the Staterespondents.

(3.) The instant petition has been filed for mandamus commanding the respondent No. 4 to restore the house of the petitioner in its previous position which has been demolished in part by the authorities in spite of the pendency of civil suit before the Civil Court as well as the proceeding pending before the Revisional Court. It is also prayed that necessary action be taken against the authorities who have illegally demolished the petitioner's construction in part without conducting legal procedure.