- (1.) Heard learned counsel for the petitioner, Sri Abhinav Narain Trivedi, learned Additional Chief Standing counsel representing State-respondents and Sri Ratnesh Chandra, learned counsel representing respondents no. 2 and 3.
(2.) The petitioner has approached this Court for appropriate direction to the respondents no. 2 and 3, i.e Lucknow Development Authority, to demolish the construction raised by respondent no. 4 over the plot in question. From the record, we find that there is an order dated 07.04.2018 passed by the Commissioner, Lucknow Division, as also the Chairman of the Lucknow Development Authority in an appeal under Section 27 (2) of the Uttar Pradesh Urban Planning and Development Act, 1973 (hereinafter referred to as "Act, 1973"), dated 07.04.2018 whereby the appeal filed by the respondent no. 4 has also been dismissed but at the same time, the appellate authority directed both the parties, i.e petitioner and respondent no. 4, to approach the prescribed authority of the Lucknow Development Authority whereupon an appropriate decision would be taken by the prescribed authority.
(3.) In view of the above, we are not inclined to grant any relief as claimed by the petitioner. However, It would be open for the petitioner and respondent no. 4 to submit their version before the prescribed authority of Lucknow Development Authority as per the order of the appellate authority.;