- (1.) Heard Shri Ravindra Kumar Sinha, learned counsel for petitioner, Shri S. P. Maurya, learned Standing Counsel, Shri Ratnesh Chandra, learned counsel for respondent No. 2 and the respondent No. 3-Shri S. P. Tripathi, who appeared in person.
(2.) The petitioner has instituted this writ petition assailing the impugned order dated 08.02.2012 passed under Section 82(1) of U.P. Housing and Development Board Act, 1965 by respondent No. 2 (Annexure No. 1 to the writ petition).
(3.) It is pleaded by the petitioner that he is owner of House No. C-4337, situated at Section-13, Rajaji Puram, Lucknow. The said house was allotted to the father of petitioner, late Shri Rajendra Prasad Srivastava under the Housing Scheme (E.W.S.) of respondents and the same is admeasuring 59.274 square meter.;