- (1.) In deference to order dated 17.1.2018 Dr. Sarika Mohan District Magistrate Sitapur has appeared. Counter affidavit has been filed in court, which is taken on record.
(2.) We have heard learned counsel for the parties and have gone through the relevant documents available on record. On request of learned counsel for the parties we are disposing of the matter.
(3.) The prayer made in the writ petition is for issuance of a writ in the nature of mandamus directing respondents not to demolish abadi construction including shops of the petitioners on Plot No.48/19, area .032 hectare of Khata No.259, situated in Village Jamaiyatpur, Pargana Khairabad, Tehsil and District Sitapur.;