- (1.) Rule.
(2.) Heard forthwith by consent of learned counsel for the parties.
(3.) The petitioners, who claim to be social activists, have instituted this petition in the public interest under Article 226 of the Constitution of India, challenging the resolution/proposal which has been passed/approved by respondent no. 4-Kanpur Development Authority (for short "KDA") in its 112th Board meeting dated 14.10.2014. By this resolution, KDA have decided to construct an underground parking in Phoolbagh, which, according to the petitioners, is contrary to and in defiance of the judgement of this Court dated 12.9.2014 rendered in Public Interest Litigation (PIL) No. 42083 of 2014. The petitioners have also made consequential prayers in the PIL.;