- (1.) Supplementary affidavit filed by the petitioners is taken on record.
(2.) This matter was assigned on 10.10.2007 to the Bench presided over by one of us (V.M. Sahai, J). The matter was heard by this Bench and it was listed for further hearing today as the Counsel for the, petitioners was permitted to file the aforesaid supplementary affidavit. According to the learned Counsel for the petitioner Plot No. 1032/4 has not been acquired. In this view of the matter, the petitioners is entitled for interim order.
(3.) On the other hand, Sri T.B. Pandey, Advocate holding brief of Sri Neeraj Tripathi, learned Counsel for the respondents has urged that the aforesaid plot has been acquired.;