PRADEEP MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) IN this public interest litigation, prayers of the petitioner are as follows: "A-Mandamus commanding-directing the respondents to take steps against the respondent no. 6 to 12 for running the illegal and unlicensed washing plants in silka-sand mining in the interest of general public at large. B-Mandamus commanding-directing the respondents to take steps to control the water pollution "Jhagra Bariay Nala (River)" and remove the hindrance in utilizing the public path in the interest of public at large" C-Any other writ order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case." Having heard Mr. H.L. Pandey for the petitioner, Mr. M.C. Chaturvedi, learned Chief Standing Counsel for the respondent nos. 1 to 4 and taking into consideration the facts and circumstances of the case, we are of the opinion that the petitioner shall be well advised to approach the appropriate authority for redressal of his grievance. Needless to state that in case the petitioner approaches the appropriate authority, he shall take decision in accordance with law. It is made clear that we are not expressing any opinion in regard to the claim made by the petitioner and that shall be considered by the appropriate authority in accordance with law. The petition stands disposed of with the observation aforesaid.