- (1.) The petitioner contents that by virtue of a sale-deed dated 2.11.2004, she is the owner of Plot No. 532 measuring 0.114 acre from which she is sought to be dispossessed by the Respondent No. 1, Allahabad Development Authority (hereinafter called the 'Development Authority').
(2.) The petition was filed on the allegations that the Development Authority, without putting the petitioner to notice, proceeded to demolish the portion of the boundary wall of the petitioner which had been constructed to protect the aforesaid piece of land. The reliefs claimed were to restrain the Development Authority from demolishing the boundary wall and not to interfere with the peaceful possession of the petitioner or carry out any construction work thereon which may prejudicially affect the rights of the petitioner.
(3.) This Court entertained the writ petition and passed an interim order on 19.8.2006 to the effect that the parties will maintain status quo and the petitioner was permitted to raise constructions at her own risk which shall be subject to the final decision in the writ petition.;