GAYATRI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition, inter alia, has been filed for the following relief:

(2.) Heard learned counsel for petitioner, learned Standing Counsel and perused the record.

(3.) The grievance of the petitioner is that without acquiring the land lawfully, the respondent authorities are constructing public road over the land of the petitioners.