PRADEEP KANT, SHABIHUL HASNAIN, J. - (1.) HEARD the learned counsel for the petitioners Sri Sandeep Dixit and Sri Shobhit Mohan Shukla for the respondents.
(2.) WITH the consent of the parties' counsel, the petition is being disposed of finally at the admission stage. It is the specific case of the petitioners that they are the purchasers of commercial plot (CP-8) at Sitapur Road and Jankipuram Extension. They were allotted Registration No. 2778137. The allotment was made on 1.4.06.
(3.) THE petitioners had not only deposited the entire bid amount of Rs.77,85,703/-, but the sale deed has also been executed by the Lucknow Development Authority on 5.12.09. It appears that despite the aforesaid auction and the sale deed being executed after depositing the amount, the actual possession of the aforesaid plot has not been delivered till date, which gave them a grievance for which this petition has been filed. Copies of the application moved before the Lucknow Development Authority, which have been annexed as Annexure nos. 5, 6 and 7 to the writ petition indicate that some portion of the plot is in the occupation of the adjacent plot owners, which according to the petitioners is an encroachment.;