- (1.) SUPPLEMENTARY affidavit filed in Court is taken on record.
(2.) HEARD Sri S.M.K. Chaudhary, learned Senior Counsel assisted by Sri Amitabh Mani, Advocate for petitioner and Sri Sobhit Mohan Shukla, holding brief of Sri D.K. Upadhyaya, learned Counsel for opposite parties and perused the pleadings of the writ petition. Learned senior counsel submitted that petitioner -society is a firm and registered for the purpose of purchasing land and construction of residences of its members. The land was later sought to be acquired under the Land Acquisition Act and notifications under Sections and were accordingly issued. Possession of land has been taken only on paper but the compensation has not yet been received. Learned Counsel also submitted that in the case of two similarly situated societies, revision filed to the Government under Section 41(3) of Urban Planning and Development Act, 1973, benefits as prayed for have been granted whereas the revision filed by the petitioner -society is still pending for consideration.
(3.) LEARNED Counsel also submitted that for the present petitioner -society would be satisfied if a direction is given to the authorities concerned to decide and dispose of the revision on merits keeping in view the fact that two identically situated societies have already been granted benefits in terms of relief sought by them.;