AMRESHWAR PRATAP SAHI, J. - (1.) Heard Sri Shashi Nandan learned Senior Counsel for the petitioners and Sri A.S. Rana, learned counsel for the respondent Awas Evam Vikas Parishad.
(2.) In this case a personal affidavit of Sri S.B. Singh Deputy Housing Commissioner dated 18th September, 2016 has been filed, copy whereof has also been served of the learned counsel for the petitioners but the same is not on record and therefore, the office is directed to trace out the same and place it on record. We have however proceeded on the strength of a copy of the affidavit supplied by Sri A.S. Rana himself.
(3.) The present writ petition had been filed initially praying for a mandamus commanding the respondents to consider the representation of the petitioners dated 27th October, 2008 and 3rd November, 2008 for allotment of land on priority basis, keeping in view the fact that the land of the petitioners had been been acquired by the respondents Awas Evam Vikas Parishad as a result whereof they stood displaced. This allotment on priority basis to displaced tenure holders is permissible in terms of U.P. Awas Evam Vikas Parishad Plots and Housing Regulations and Allotment Rules 1979.;