- (1.) Heard Sri S.K. Kalia, Senior Advocate assisted by Srideep Chatterjee, learned counsel for the petitioners, Sri I.P Singh, Senior Advocate assisted by Sri Shobhit Mohan Shukla learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioners have challenged the impugned order dated 19.08.2015 passed by opposite party no.5 by which premises of the petitioners situated at 11-Kaiserbagh, Lucknow ( old number bearing no. 131/043, Kaiserbagh, Lucknow) has been sealed as well as order dated 03.11.2015 passed by opposite party no.3 by which petitioners' appeal filed under Section 28A(4) of U.P. Urban Planning and Development Act, 1973 (hereinafter referred to as Act) was dismissed.
(3.) Facts in brief of the present case are that there is a property situated at 11-Kaiserbagh,Lucknow (hereinafter referred as 'premises') purchased in auction by Smt. Anita Wissenbach and Kunwar Jeet Kohali. Thereafter, a sale deed was executed by the State Government in favour of said persons and on 18.07.2012, petitioner no.1 has purchased the premises from Smt. Anita Wissenbach and Kunwar Jeet Kohali and got possession of the same.;