Vivek Agarwal,J. - (1.) Matter is taken up through video conferencing.
(2.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(3.) This writ petition in the name and style of Public Interest Litigation has been filed claiming following reliefs:- "(i) Issue a writ, order or direction in the nature of Mandamus directing the Secretary, Moradabad Development Authority respondent no. 6 to pass a fresh order after hearing the petitioner society in compliance of the order of the Hon'ble High Court dated 26.08.2020. (ii) Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 01.10.2020 (Annexure No. 11 to this writ petition), passed by the respondent no. 6 by which the entry gate of the Akash Residency Colony towards the Madhubani Colony has been illegally sealed. (iii) Issue a writ, order or direction in the nature of Mandamus commanding the respondent no. 2 to constitute an independent, impartial, high powered committee to look into the matter of the use of the gate and the road by the residents of the Akash Residency Colony towards the Madhubani Colony and submit its report before the Hon'ble Court. (iv) Issue a writ, order or direction in the nature of Mandamus commanding the respondents to remove the sealing of the gate of the Akash Residency Colony and allow its residence to use it in accordance with law." ;