- (1.) Heard the petitioner in person, learned Standing Counsel for the State respondents and Sri S.K. Rai for the Union of India.
(2.) Dispute relates to bungalow no. 25, Mall Road, Agra lying within the Cantonment Area. Following main relief have been claimed : "i. To issue a writ order or direction in the nature of mandamus commanding the respondents not to interfere in the construction of the petitioner over bungalow no. 25, The Mall, Agra (Revenue No. 144, Rakabganj Ward). ii. To issue a writ order or direction in the nature of mandamus commanding the respondents to pay compensation of the house, which was demolished illegally without any authority of law."
(3.) The relief is being claimed on the background of the fact that bungalow no. 25, Mall Road, Agra was sold by Capt. W.H. Hamton in the year 1911 who in turn sold it to Smt. Laxmi Rani Chaudhari in 1936. Petitioner claims to have purchased the property from Smt. Laxmi Rani Chaudhari vide registered sale deed dated 17.6.1981.;