Saurabh Lavania - (1.) Heard Sri N.K. Seth, Senior Advocate assited by Sri Ashish Chaturvedi learned counsel for the petitioner as well as learned Standing Counsel for opposite party No. 1 and Sri Ratnesh Chandra appears for the Lucknow Development Authority, the opposite party no. 2.
(2.) The petitioners have made the prayer for the following reliefs:- (i) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties not to interfere in the peaceful possession of the petitioner company over plot no. 9 measuring in Industrial Area, Aishbagh, Lucknow. (ii) Issue such other writ, order or direction as this Hon'ble Court may deem fit and proper so as to protect and safeguard the interest of the petitioner.
(3.) Preliminary objection has been raised by Sri Ratnesh Chandra that the very nature of the prayer shows that a kind of injunction is being sought from the writ Court as such, the writ petition is not maintainable in this case.;