- (1.) Heard learned Counsel for the petitioner, Ms. Anupama Singh, learned Standing Counsel for the State-respondents and Sri Ratnesh Chandra, learned Counsel representing respondent Nos.2 and 3.
(2.) According to the learned Counsel for the petitioner, there is an open piece of land measuring about 400 sq. ft. just adjacent to plot No.R-8 allotted to the petitioner by the Lucknow Development Authority. The said plot is not useful in any way for the Lucknow Development Authority nor it can be utilized by anybody for fruitful purpose considering its location and size. The petitioner further submits that in case this is allotted to the petitioner, he will be able to utilize the said plot and is ready and willing to pay the market value of the said open piece of land. In this regard, the petitioner has moved an application to the Vice-Chairman on 9.10.2018 requesting for settlement of the said open piece of land in his favour.
(3.) The limited relief pressed before us is for an appropriate direction to the Vice-Chairman to take an appropriate decision within a fixed time-frame.;