- (1.) The present writ petition has been filed by the petitioner, inter alia, praying for directing the respondent No. 2 to expeditiously dispose of the stay application filed by the petitioner alongwith the Revision No. 82 of 2012 filed by him. It appears that an order dated 14.9.2009 was passed by the concerned Officer of Varanasi Development Authority exercising power under Section 27(1) of the U.P. Urban Planning and Development Act, 1973, inter alia, directing for demolition of the construction in question raised by the petitioner.
(2.) Thereupon, the petitioner filed an appeal under Section 27(2) of the said Act.
(3.) The said appeal was dismissed by the Commissioner/Chairman, Varanasi Development Authority by the order dated 26.7.2012.;