Abdul Moin, J. - (1.) Supplementary affidavit filed today on behalf of the petitioners is taken on record.
(2.) We have heard Sri W.H. Khan, learned Senior Advocate assisted by Sri Ram Raj, learned counsel for the petitioners, Sri Manish Mishra, learned Standing Counsel for the State-respondents, Dr. V.K. Singh, learned counsel representing respondent No.3 and Sri Ratnesh Chandra, learned counsel representing respondents No.4 and 5.
(3.) By means of the instant petition, the petitioners have prayed for the following reliefs:- "I. Issue a writ, order or direction in the nature of certiorari quashing order dated 29.12.2017/01.01.2018 issued by the Principal Secretary Government of U.P. (Annexure-1 to the writ petition), order/letter dated 26.12.2017 passed by the Nagar Ayukt Nagar Nigam Lucknow (Annexure-2 to the writ petition), show cause notice dated 31.12.2017 published in Nav Bharat Times (Annexure-3 to the writ petition) and order dated 16.1.2018 passed by Nyayalay Vihit Pradhakari in Case No.406/2017 (Annexure-4 to the writ petition). II. Issue a writ, order or direction in the nature of mandamus restraining the respondents from removing the hoardings installed on the petitioners buildings. III. Issue any other writ, order or direction which the Hon'ble Court may deem fit and proper in the circumstances of the present case. IV. Award costs to the petitioner from the contesting respondents.";