AMRESHWAR PRATAP SAHI,SANJAY HARKAULI, JJ. - (1.) Heard learned counsel for the petitioner Shri B.Q. Siddiqui holding brief of Shri Farooq Ayoob and Ms.Anupama Singh, learned Standing Counsel for respondent nos. 1 to 5.
(2.) Notices have been accepted on behalf of the respondent no.6/Gaon Sabha by Shri Azad Khan and Shri Jagrit Sharma, learned counsel has put in appearance on behalf of respondent nos.7 and 8.
(3.) This Public Interest Litigation has been filed on a clear assertion that Plot No.444 is a playground as it then stood under Section 132 of U.P.Z.A.L.R. Act, 1950 had been unlawfully occupied by the respondent nos.7 and 8 and therefore, a mandamus has been prayed for to take appropriate action in the matter.;