- (1.) Heard Sri Sunil Kumar Mishra, learned counsel for the petitioner-Authority, Sri Rahul Kumar Tyagi, learned counsel for respondent no.4, Sri Pankaj Kumar Srivastava, learned counsel for respondent no. 5 and learned Standing Counsel for the State-respondents at some length.
(2.) This writ petition is a classic example of how the Authorities which are constituted for the purposes of ensuring planned land development and for ensuring that no unauthorized/illegal constructions take place, themselves start colluding with the land mafias. A situation has been created, where the Authority itself is forced to approach the High Court for a writ of mandamus to the district police to provide police help in the matter of demolition of the unauthorized constructions, which have been raised within the territory of the Authority concerned.
(3.) The facts, as they stand on record of the present writ petition, are really disturbing. They reflect upon administration of the State and Authorities. How careless they are, amply demonstrated from the facts on record of the present writ petition.;