PIYUSH AGRAWAL,J. - (1.) Heard Sri Vinod Kumar Pandey, learned counsel for the petitioner, learned standing counsel for the State respondents and Sri S.K.Dwivedi, learned counsel for the respondent nos 3 and 4.
(2.) This writ petition has been, inter alia, filed for the following reliefs: "(i) issue a writ order or direction in the nature of certiorari quashing the order dated 29.8.2019 passed by respondent no.3 (Marketing Manager/Incharge of properties, Bhadohi Industrial Development Authority, Bhadohi (ii) issue a writ order or direction in the nature of mandamus directing the authorities to consider and decide the application/ request of petitioner for changing/ recording the new name of company "Shaz Housing Pvt. Ltd.," in place of old name Shaz Investment Pvt. Ltd. regarding the properties owned and possessed by company i.e. petitioner is his old name i.e. Shaz Investment Pvt. Ltd. (iii) issue any other writ order, rule or direction in favour of the petitioner, as this Hon'ble Court may deem fit and proper under the circumstances of the case, so as to secure the ends of the justice or else, the petitioner shall supper irreparably. (iv) award the cost of petition in favour of the petitioner."
(3.) From the perusal of the record it appears that the petitioner is challenging the validity and correctness of order dated 29.8.2019 passed by respondent no.3 vide letter No. BIDA/Sampatti-Saat/(1654/97/844 by which request of changing the old name of the company over the property owned by him has been rejected.;