- (1.) Petition seeks issuance of a writ in the nature of mandamus directing the respondents to provide Plot No.A-1/83, Sector-L or suitable land and physical possession thereof as given in terms of allotment letter contained in Annexure 6 to the writ petition situated at Kanpur Road, Mansarovar, Lucknow.
(2.) Learned counsel for the State Shri Raj Bux Singh, Additional Chief Standing Counsel states that cause of action does not survive, insomuch as the plot has already been allotted and possession thereof has been given.
(3.) Petitioner No.1 appearing in person states that although Plot No.A-1/83, Sector-L in L.D.A. Colony, Kanpur Road, Lucknow, has been allotted and possession thereof has been given to him, however, conditions surrounding the plot are not conducive for living. The petitioner has constructed a house thereon, however, on account of activities going on, it might fall.;