Mahesh Chandra Tripathi, J. - (1.) Heard Shri Anurag Khanna, learned Senior Advocate assisted by Shri Nitin Chopra for the petitioners; Shri Vijay Bahadur Singh, learned Advocate General assisted by Dr. Y.K. Srivastava and Shri U.P. Singh, learned Standing Counsel for State of U.P. and Shri Sunil Kumar Mishra for Rampur Development Authority.
(2.) Dr. Tanveer Ahmad Khan and three others are before this Court assailing the order impugned dated 6.5.2013 passed by second respondent i.e. Rampur Development Authority through its Vice Chairman and for a direction to the respondent authorities not to interfere in the ongoing construction process on the property in question situated at Topkhana Road, Rampur and further not to demolish the existing construction of Nursing Home building situated on the property in question.
(3.) This much is averred in the writ petition that the petitioners purchased some portion of land situate at Topkhana Road, Rampur, which initially belonged to Smt. Chandramukhi Devi, who sold it to Smt. Madhurima Agarwal wife of Shri Naresh Chandra Agarwal and Smt. Saroj Kumari Agarwal wife of Shri Girish Saran Agarwal vide registered sale deed dated 22.11.1983. Smt. Saroj Kumar Agarwal had sold her portion of the property to Shri Raj Kumar Agarwal son of Sri Prem Prakash, Yogesh Kumar Agarwal son of Sri Umesh Kumar and Shri Rafat Shah Khan son of Shri Qamar Shah Khan. Smt. Madhurima Agarwal, the joint owner of the demised property sold the rest of the portion in favour of Sri Raj Kumar Agarwal son of Shri Prem Prakash, Yogesh Kumar Agarwal son of Shri Umesh Kumar and Hazrat Shah Khan son of Shri Qamar Shah Khan.;