- (1.) By means of this petition filed under Article 226 of the Constitution of India, the petitioner has challenged the order dated 28.10.2009 passed by respondent no. 1, District Magistrate, Jaunpur keeping in abeyance the effect and operation of the No Objection Certificate dated 10.12.2008 for establishing the petrol pump and further directed status quo on the disputed land to be maintained, subject to the decision of the civil court.
(2.) Heard Shri V.D. Ojha, learned counsel for the petitioner, Shri Suresh Dwivedi for respondent no. 2, Shri Sharad Malviya for respondent no. 3 and Ms. Pragya Pandey holding brief of Smt. Archana Singh for respondent no. 4.
(3.) Facts, in brief, giving rise to the dispute are as under.;