- (1.) Leave granted.
(2.) By the impugned order of the High Court, the following ad-interim directions have been issued: "In the meanwhile, the respondent-Meerut Development Authority shall not demolish the property in question. The Meerut Development Authority is further directed to release the property and hand over to the petitioner provided the petitioner undertakes that in the event of dismissal of this petition for writ, he will hand over complete vacant possession of the property to the Meerut Development Authority and further shall also pay mesne profit i.e. to be determined at the rate of Rs.10,000/- per month for the period he keep the property in his possession. The petitioner shall also furnish an undertaking that till disposal of the writ petition he will not sale, transfer or otherwise alienate the property in question."
(3.) The Meerut Development Authority has assailed the above directions.;