- (1.) Heard Sri Agendra Sinha, learned counsel for the petitioners and the learned counsel for the respondents.
(2.) Affidavits have been exchanged. In both these writ petitions common question of fact and law are involved hence, with the consent of parties counsel, we proceed to decide at the admission stage by the present common judgment.
(3.) The petitioners were allotted plots in Vishal Khand, Gomti Nagar, Lucknow, bearing Plot No.4/223-G, measuring 93.75 sq. m. and Plot No.4/223-E, Vishal Khand, Gomti Nagar, Lucknow, measuring 116.25 sq. m., The sale-deed was executed by the respondent L.D.A., in favour of the petitioners on 26.4.1996. The possession letter was also issued to the petitioners on 16.7.1996 and physical possession to the petitioner was handed over.;