PREM NARAIN Vs. KANPUR DEVELOPMENT AUTHORITY AND OTHERS

JUDGEMENT

(1.) IT is stated by Sri A.K. Shukla, learned counsel for the Kanpur Development Authority that the Authority has a scheme for the purpose of settlement of pavement dwellers/encroachers like the petitioner but in view of the fact that he had not made any application so far, his case has not been considered. Having heard him as well as Sri M.A. Siddiqui, learned counsel appearing on behalf of petitioner, we dismiss this writ petition. If the petitioner is interested in settlement under the aforementioned scheme for pavement dwellers/encroachers like him, he may approach Kanpur Development Authority within 3 weeks from today.

(2.) THE office is directed to hand over a copy of this order within 3 days to Mr. Shukla, the learned Standing Counsel for Kanpur Development Authority, Kanpur for its communication to and follow up action in the event of need by the Kanpur Development Authority, Kanpur.