- (1.) HEARD Sri B.R.J. Pandey, learned counsel for the petitioner in the first writ petition and for the proposed applicant in the second writ petition as he has filed an impleadment application. Sri Sharawan Kumar Pandey, learned Advocate, has been heard for the petitioner in the second writ petition and Sri B.K. Ojha, learned Advocate, has been heard for the respondent -Development Authority in both petitions.
(2.) THE first writ petition has been filed by Smt. Hemlata Pandey praying that possession of the Plot No. G.K. -33, for which the lease deed had been granted on 20.2.2003 and in respect whereof a free hold deed has been executed on 30.1.2012, should be handed over to her as the petitioner has cleared all the dues and has made all payments in respect thereof to the Allahabad Development Authority.
(3.) IN between, Smt. Shivani Kesharwani, the petitioner of the second writ petition appears to have stated raising constructions over a plot measuring 167.22 square metres which she states to have purchased through a sale deed from one Smt. Fatima Bibi, who according to her, was the recorded tenure holder of Plot No. 864. The said petitioner has been restrained by the Development Authority by serving a show cause notice under section 27(1) of the U.P. Urban Planning and Development Act, 1973 from raising any constructions presumably on account of the dispute about the status of the said land, which the respondents allege is a construction being raised over Plot No. 527, and not Plot No. 864. The prayer for a mandamus by Smt. Shivani is founded on the ground that the map has been duly sanctioned by the Development Authority and all dues have been paid as demanded by the Development Authority to that effect.;