S.R.Alam, M.Chaudhary, JJ. - (1.) We have heard learned Counsel for the petitioners and the learned Standing Counsel appearing for respondents.
(2.) Learned Counsel for the petitioners submitted that pursuant to the order of Agra Development Authority dated 27.2.2001 the petitioner has submitted his reply on 13th March, 2001 but the respondent No. 2 has not taken any decision on the aforesaid objection. It is, however, contended, that the respondents I are not entitled to charge Rs. 13,75,391.60 against illegal division of the land. On the other hand Shri Shashi Kant, learned Counsel appearing for ADA submitted that appropriate decision shall be taken in the matter after considering objections filed by the petitioners.
(3.) We accordingly, dispose of this writ petition at this stage with the direction to the ADA to look into the matter and pass appropriate order on the objection/ representation of the petitioners dated 13.3.2001 after affording opportunity of hearing to the petitioners and other necessary parties by recording reasons, as expeditiously as possible, preferably, within a period of six weeks from the date of production of certified copy of this order.;