PRANVESH Vs. UNION OF INDIA

JUDGEMENT

(1.) Let the Senior Superintendent of Police, Allahabad, Nagar Nigam, Allahabad through its Commissioner, and the Allahabad Development Authority, Allahabad through its Chairman be impleaded as respondents no. 5, 6 and 7 during the course of the day.

(2.) Notice on behalf of Senior Superintendent of Police, Allahabad has been accepted by the learned Standing Counsel. Notice on behalf of Nagar Nigam, Allahabad has been accepted by Shri Vivek Varma, Advocate and Shri A.B. Paul, Advocate has accepted notice on behalf of Allahabad Development Authority.

(3.) At the very outset we record our appreciation for the public cause espoused by Pranvesh, a 5 year Law Course student of University of Allahabad, by means of this Public Interest Litigation.