- (1.) This writ petition has been, inter alia, filed for the following relief:- "i. Issue a suitable writ, order or direction in the nature of mandamus directing the respondents to restore the construction of the house and pay compensation, which was illegally demolished on 11.8.2020 at 4 p.m. by the respondents in regard to the house of the petitioner situated at 19 Clive Road Civil Lines Prayagraj/Prayagraj."
(2.) Heard learned counsel for the petitioner, Sri Arun Kumar, learned counsel for the Prayagraj Development Authority, learned Standing Counsel for the State and perused the record.
(3.) Learned counsel for the petitioner has submitted that the petitioner had been occupying 2 tin-shed rooms, part of the Premises No. 19, Clive Road, Prayagraj, since long. However, without giving any opportunity of hearing or issuing any notice, the said structure has been demolished by Prayagraj Development Authority (in short 'PDA') illegally and arbitrarily.;