- (1.) Heard learned counsel for the petitioner and Sri S.B. Pandey, learned Assistant Solicitor General of India, assisted by Sri Shikhar Srivastava, appearing for respondent nos.1 to 6.
(2.) The Department of Medical Education and Training although has not been made a party to the petition, learned counsel for the petitioner prays for and is granted permission to implead Department of Medical Education and Training, Government of U.P., through its Secretary as proforma respondent no.8 in this petition during the course of the day.
(3.) This petition has been filed by the U.P. Rajkiya Nirman Nigam Ltd., a Government of U.P. undertaking incorporated under the provisions of Companies Act , 1956, challenging the orders passed by the appellate authority in rejecting the appeal of the petitioner against the order dated 6.2.2019 and the order dated 5th and 6th March, 2019 passed in the 218th Meeting of the National Monuments Authority, rejecting the application of the petitioner for grant of NOC to raise construction of a Transit Hostel for nursing students at the request of the Government of U.P. and the King George's Medical University, Lucknow (for short 'KGMU').;