- (1.) NOTICE on behalf of opposite party No1 has been accepted by learned Chief Standing Counsel and notice on behalf of opposite party No. 2 has been accepted by Sri D. K. Upadhyaya. The learned counsel for the petitioner has submitted that though their constructions namely, houses etc. stand in an area which has been declared as residential area under the master plan 2021 and that entire area is inhabitated but the State government has issued notification under Section 4 (1) for constructing parking place which according to the petitioner cannot be done nor master plan can be changed so as to change the land use and no action can be done in violation of the Government Order dated 31. 3. 2005. He relies upon the case of Bhikhu Bhai Bitthal Bhai Patel Vs. State of U. P. (2008) 4 SCC 144. The learned counsel for the respondents says that the interim order which has been passed in Writ Petition No. 9127 (M/b) of 2008, same may be passed in this writ petition also. The question raised in the writ petition would be considered after filing of the counter affidavit. Connect with writ petition No. 9610 (M/b) of 2008. In the meantime, the petitioner's possession or their activity would not be interfered with by the respondents and the petitioner shall also not raise any constructions over the land in question till the next date of listing. .;