- (1.) Heard Sri Ravindra Kumar, learned counsel assisted by Sri Ramendra Pratap Singh, learned counsel for NOIDA the applicant in Review petition (Respondent No. 3 in the writ petition). This application has been filed under Order 47 Rule 1 CPC read with Chapter 5 Rule 12 of the High Court Rules, on behalf of respondent No. 3 praying that the review application be allowed and judgment dated 21.10.2011 be set aside/modified.
(2.) Full Bench of this Court after hearing Bunch of writ petitions leading writ petition No. 37443 of 2011 Gajraj and others v. State of U.P., decided all the writ petitions by judgment and order dated 21.10.2011. The bunch of writ petitions were decided after hearing the respondent No. 3 which has filed this review application. The respondent No. 3 in the leading writ petitions and other writ petitions had also filed their counter-affidavits supplementary counter-affidavits and had produced the original records. Considering the submissions of the parties and perusing the pleadings including the records the judgment was delivered.
(3.) Sri Ravindra Kumar, learned counsel for the applicant at very out set referred to the direction No. 5 of the.-judgment which was to the following effect: "5. The Greater NOIDA and its allottees are directed not to carry on development and not to implement the Master Plan 2021 till the observations and directions of the National Capital Regional Planning Board are incorporated in Master Plan 2021 to the satisfaction of the National Capital Regional Planning Board. We make it clear that this direction shall not be applicable in those cases where the development is being carried on in accordance with the earlier Master Plan of the Greater NOIDA duly approved by the National Capital Regional Planning Board.";