Ran Vijai Singh and Devendra Kumar Upadhyaya, JJ. - (1.) These proceedings under Article 226 of the Constitution of India have been instituted by the petitioner with the prayer for issuing a writ in the nature of Certiorari quashing the proceedings related to sanction of map and granting permission for construction on the site 48/1, 48/2, 48/3 and 48/5, Civil Station, Allahabad, admeasuring 4523.47 sq. meters. Petitioner has also prayed for quashing the orders dated 04.07.2013 and 05.06.2013, whereby the plan for construction has been sanctioned and permission to raise construction has been accorded by the authorities of Allahabad Development Authority (hereinafter referred to as 'ADA’) as required under Section 15 of U. P. Urban Planning and Development Act, 1973 (hereinafter referred to as ‘the Act’).
(2.) Further prayer made by the petitioner is for issuing a writ in the nature of Mandamus restraining the respondent nos.6 and 7 from making any further construction upon the aforesaid site.
(3.) The petitioner has also prayed, in the alternative, to summon the records of the Revision Petition No.13/2014, pending before the State Government under Section 41 (3) of the Act and quash the entire proceedings relating to sanction of map and granting permission for construction in favour of respondent nos.6 and 7.;