- (1.) Issue notice. Mr. Mohit D. Ram, learned counsel, waives notice on behalf of Respondent No. 4.
(2.) Leave granted.
(3.) The appellants have mainly three apprehensions viz. i) with regard to the area that will be allotted to them after the construction; ii) with regard to the Agreement to be executed regarding the allotment before they vacate; and iii) the formation of the Cooperative Society.;