- (1.) Permission to file the special leave petition is granted. Delay condoned. Leave granted.
(2.) This appeal is directed against the impugned judgment and order passed by the High Court of judicature at Allahabad in Writ-C No. 65085 of 2012, dated 11.04.2014.
(3.) The Appellants-herein are co-allottees of Flat No. 3-3, Ceyane Tower being built by the Respondent No. 1-Company. The Respondent No. 1 was allotted a part of Plot No. 4 measuring 48,263.00 Square meters in Sector 93 by the Respondent No. 4-NOIDA Authority on 23.11.2004 for development of Emerald Court Group Housing Society. The layout plan was approved and sanctioned by the Respondent No. 4. By way of an supplementary lease deed an additional area of 6,556.51 square meters was allotted to Respondent No. 1. The map and revised building plan was sanctioned by the Respondent No. 4 and approval to construct Tower-16 (Ceyane) and Tower-17 (Apex) being 24 storeyed buildings was granted.;