- (1.) Heard Sri Rakesh Mishra, Sri V.K. Tripathi, Sri Satish Kumar Srivastava, learned Counsel for the petitioners, learned State Counsel and Sri Sanjay Tripathi, learned Counsel for opposite parties and perused the record. As the point involved in the present writ petitions, are similar and identical in nature, so with the consent of learned Counsel for the parties, present today, they are being heard and disposed of by a common judgment.
(2.) Learned Counsels for the petitioners submit that in the year 1994, an advertisement was issued on behalf of Chairman, Nagar Palika Parishad, Sultanpur (hereinafter referred to as 'Parishad') inviting applications for allotment of shops in the Complex which was proposed to be built by the Parishad at Kurwar Road, Tehsil Boundary market of the Parishad, Sultanpur. In response to the same, petitioners submitted their applications for allotment of shops in the complex in question. Subsequently, on behalf of the Chairman of the Parishad, it was informed to the petitioners that for allotment of shops in the proposed complex, they are required to deposit requisite premium and complete necessary formalities.
(3.) Learned Counsel for the petitioners submit that in pursuance of the said facts, petitioners after completing the formalities for allotment of shops in the proposed complex, deposited the amount towards premium for allotment of the same, the details of which are as under:;