- (1.) We have heard Sri Murlidhar Misra, the learned counsel for the petitioners, the learned Additional Chief Standing Counsel for the State, Sri A.P. Paul, the learned counsel for the Allahabad Development Authority and Sri Pranjal Mehrotra, the learned counsel for the Bridge Corporation.
(2.) The petitioners are living in Mohalla Pura Gaderiya in their parental house and have also shops on plot no.758, which is marked as an Abadi in the revenue record.
(3.) The petitioners have filed the present writ petition for a direction to demarcate the width of Rana Parakram Jung Bahadur Road from the middle of the existing road equally on both sides towards West and East in accordance with the provisions of the U.P. Roadside Land Control Act, 1945 (hereinafter referred to as the Act) read with U.P. Roadside Land Control Rules, 1964 (hereinafter referred to as the Rules). The petitioners have also prayed that respondents be restrained from demolishing their old houses and shops except in accordance with law.;