- (1.) Heard Sri Atul Dayal, learned counsel for petitioners, learned Standing Counsel for respondents no. 1, 3 and 4 and Sri Chandra Shekhar Singh, Advocate for respondent no. 2.
(2.) Petitioners mother Smt. Sajjan Kumari was the owner of Plot no. 93 and 95 Block -D, Village - Udaipur Khas, Pargana, Tehsil and District Bareilly measuring 7111.5 sq. yards.
(3.) Uttar Pradesh Awas Evam Vikas Parishad (hereinafter referred to as 'U.P.A.E.V.P) launched a scheme known as Izzatnagar Vistar Bhumi Vikas Evam Grihasthan Yojna No. 6, Bareilly under the provisions of Section 17 of U.P. Awas Evam Vikas Parishad Adhiniyam, 1965 (hereinafter referred to as 'Act 1965') and a notice under Section 28 thereof was published in the gazette dated 24.12.1983.;