B.AMIT STHALEKAR,J. - (1.) Heard Sri Ajay Kumar Singh assisted by Sri Chandra Sekhar Seth, learned counsel for the petitioners, Sri Manish Goyal, learned Additional Advocate General assisted by Sri Sudhanshu Srivastava, learned Additional Chief Standing Counsel and Ms. Akansha Sharma, learned Standing Counsel, Sri Vineet Sankalp and Sri P.K. Upadhyay, learned counsel appearing for the State-Respondents.
(2.) The above connected writ petitions involve identical questions of law and therefore have taken up together for consideration with the consent of the learned counsel for the parties.
(3.) The petitioners in the writ petition are seeking a direction to the respondents not to disposes them from the shop in question situated on the ground floor of House No.C-K 36/8 Gyanvapi, Ward Chowk, Varanasi by demolishing the said house except in accordance with the provisions of Section 46 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the 'Act, 2013'). The further relief sought by the petitioners is for quashing the order dated 01.04.2019 whereby the contractor Toyaj Singh, M/s. T.S. Enterprises, respondent no.11 has been granted permission to demolish the said premises.;