- (1.) Heard learned counsel for the petitioner Sri Mohd. Arif Khan assisted by Mohd. Adil Khan and Sri Mahesh Chandra, learned counsel for the Avas Vikas Parishad.
(2.) The petitioners are in unauthorized possession over Plot No. 14 CP. 105 Rajajipuram Yojna, Lucknow since 1975, over which the petitioners are running a Saw Mill in the name of M/s Haryana Saw Mill.
(3.) Avas Evam Vikas Parishad, Lucknow (hereinafter referred to as the Parishad) framed a scheme known as Tikait Rai Talab Colony, Lucknow which was to be executed adjacent to the land of the petitioners where they had established their Saw Mill. The petitioners made a representation for allotment of plot in question to the Housing Commissioner, of the Parishad. The actual date of application is not on record but in pursuance of the said prayer a letter was issued on 4th August 2000 by the Parishad intimating the petitioners that a decision has been taken that the land in question be allotted in their favour on payment being made by them of the amount determined, which was to be done by applying commercial rates over half of the area and for rest of the area, at residential rates.;