M.KATJU, J. - (1.) THIS writ petition was initially filed for a mandamus restraining respondent No. 1 from demolishing the construction over the Plot Nos. 2339 and 2340 at Pala Road, Pargana and Tahsil Koli, district Aligarh and from dispossessing the petitioners. The petitioners also prayed for a writ of mandamus directing the respondent No. 2, Aligarh Development Authority (A.D.A.) to issue a letter of allotment to the petitioner in respect the said land as per the approval of the Vice -Chairman dated 20.9.1995. By a subsequent amendment the petitioners have also prayed for a writ of certiorari for quashing the order of respondent No. 4 dated 23.10.2001 as published in the Newspaper (Dainik Jagran) dated 1.11.2001 vide (Annexure -18 to the petition).
(2.) HEARD learned counsel for the parties. The petitioners have alleged that they purchased the aforesaid plots by means of a registered sale -deed dated 19.9.1991 from one Onkar Prasad Garg. A true copy of the sale -deed is Annexure -1 to the petition. The petitioners have alleged in para 4 that before purchasing the land they made an enquiry in order to satisfy themselves about the ownership of Onkar Prasad Garg.
(3.) IT is alleged in para 5 of the petition that after obtaining the sale -deed the petitioners took steps to get deep pits filled and made constructions by investing more than Rs. 5 lacs. It is alleged that petitioners have erected a full fledged factory on the said plots in the name and style of M/s. Alka Locks Factory and which covers an area of 622.33 sq. metres of land. The remaining land measuring 1365.67 sq. metres is still vacant over which the petitioners propose to make residential houses for themselves and their employees.;