M.Katju, J. - (1.) This writ petition has been filed for a mandamus restraining the respondents U.P. Avas Evam Vikas Parishad, their servants, agents and/or assignees from demolishing the constructions of members of the petitioner's Society or non-conforming use of their houses belonging to the members of the petitioner. The petitioner has also prayed for a writ of certiorari to quash the order dated 23.1.2004 issued by the Awas Ayukt, U.P. Awas and Vikas Parishad (vide Anncxurc-19 to the petition).
(2.) Heard learned Counsel for the parties.
(3.) The petitioner is a Society registered under the Societies Registration Act. It was founded with the object of promoting the cause of the traders doing their business in Vasundhara Housing Complex, Ghaziabad, and to carry out other activities.;