- (1.) Heard Sri Rakesh Kumar Srivastava, learned counsel for petitioner, learned State counsel on behalf of responde4nt Nos. 1 to 4, Sri Rajnish Kumar Singh, Advocate who has filed power on behalf of Nagar Nigam Lucknow/respondent No. 5, taken on record as well as Sri Ratnesh Chandra, learned counsel for Lucnkow Development Authority/respondent No. 6 and pesrued the record.
(2.) As the point involved in the present writ petition is trivial in nature, so with the consent of the parties, present today, the writ petition is heard and decided at the admission stage.
(3.) Learned counsel for petitioner submits that the controversy involved in the present case relates to plot No. 260 area 0.360 hect., 261/2 area 0.067 hect., 268 area 0.126 hect and 270 area 0.275 hect. situated at Village - Bhadeva, Pergana, Tehsil and District - Lucknow.;