- (1.) Heard learned Counsel for the petitioner and Sri Mahesh Chandra, learned Counsel for the respondents.
(2.) Through the instant writ petition under Article 226 of the Constitution of India, the petitioner challenges the order dated 7.6.2001 contained in Annexure No. 11 to the writ petition, whereby unauthorized constructions made upon Plot Nos. 64/17, 65/17, 78/17, 79/17 was directed to be demolished inter alia on the grounds that the petitioner constructed structures unauthorizedly over the plots in question without getting the map sanctioned.
(3.) Counsel for the petitioner submits that the petitioner was allotted commercial plot Nos. S-64/17, S-65/17, S-78/17, S-79/17 situated at Rajaji Puram Colony, Lucknow by the Uttar Pradesh Avas Evam Vikas Parishad, Lucknow vide letter dated 6.2.1990 and the physical possession of the plots in question was handed over to the petitioner on 7.5.1991. On 16.10.2000, registered sale deed was executed in favour of the petitioner. According to the petitioner, after taking possession of the plots in question, the petitioner applied for sanctioning the map, which was approved vide letter dated 25.10.1991 for plot No. S-64/17; vide letter dated 28.11.1991 for plot Nos. S-65/17 and S-79/17; and vide letter dated 26.10.1991 for plot No. S-78/17. Thereafter, the petitioner raised construction in accordance with sanctioned map.;