- (1.) Heard Sri Siddharth Singhal, learned counsel for the petitioner, learned Standing Counsel for the respondents and Sri B.K. Ojha, learned counsel appearing for Allahabad (Now Prayagraj) Development Authority.
(2.) The parties have exchanged pleadings and agree for the final disposal of the writ petition at the admission stage itself.
(3.) The petitioner has preferred this petition for the quashing of the order dated 07.12.2013 passed by the District Magistrate, Allahabad (Now Prayagraj) and the revenue entry in respect of plot No. 1075 on the ground that as the urban ceiling proceedings in respect of the said land were never finalized, the name of the State could not have been entered in the revenue records and the petitioner cannot be dispossessed from the said land after the repeal of the Urban Land (Ceiling and Regulation) Act, 1976.;