Pradeep Kant, J. - (1.) U.P. Badminton Association, a registered body, questions the legality and validity of the order dated 23rd August, 2005, passed by the Vice-Chairman, Lucknow Development Authority (hereinafter referred to as the L.D.A.) as well as the order dated 20th August, 2005 passed by the State of U.P. by means of which the lease granted to the petitioner in respect of the land in question by the L.D.A. has been predetermined in pursuance of the direction Issued by the State Government contained in letter/order dated 20th August, 2005. The two orders have been annexed as Annexures-1 and 2 to the writ petition The writ petition was filed and was taken up for orders on 25th August, 2005, with the allegation that the respondents have already approached the premises for demolishing the existing constructions and there was imminent threat to the existing constructions of being demolished. Learned Advocate General, Sri Virendra Bhatia, who appeared for the State, while asking for one week's time to file counter-affidavit, gave an undertaking that the existing constructions, as it stands on the date, would not be demolished. This Court, therefore, passed an interim order for protecting the interest of both the parties, directing that no demolition shall be made of the existing constructions and the petitioner shall also not raise any further construction and status quo, as it exists today on the spot, shall be maintained by the parties.
(2.) A counter-affidavit has been filed by the State as well as by the L.D.A. A supplementary-affidavit has been filed by the petitioner and a supplementary counter-affidavit has been filed by the L.D.A. A rejoinder-affidavit has also been filed by the petitioner.
(3.) Since the matter was shown to be of grave urgency, in view of the fact that an international event, namely, Syed Modi Memorial International Prize Money Badminton Tournament has been proposed to be organized by the U.P. Badminton Academy in the premises in question, where constructions are going on, from 13th to 18th December, 2005 and the affidavits have been exchanged, we, therefore, with the consent of the parties' counsel, have proceeded to decide the writ petition finally.;