- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for respondent nos. 1 to 5.
(2.) This writ petition has been filed by the petitioner with the following prayers:- "(a) issue a writ, order or direction in the nature of mandamus commanding the respondent authorities not to take any coercive action against the petitioner and further restrain them from demolishing the construction of the petitioner; (b) issue a writ, order or direction calling for the records pertaining to acquisition proceedings of the land contained in Araji no.1969 situated in village Chiurahan, Mau Pakad, Tehsil Sadar, District Maharajganj and to quash the same; (c) issue any other writ, order or directions, as this Hon'ble Court deems fit and proper in the circumstances of the case. (d) award the cost of writ petition in favour of the petitioner."
(3.) The facts in the case as emerging upon the perusal of the averments made in the writ petition are that the petitioner Smt. Saroj Patel purchase an area of 0.012 hectare of Arazi No. 1969 which abort National Highway No. 730 situated in village Chiurahan, Mau Pakad, Tehsil Sadar, District Maharajganj (hereinafter referred to as plot in question) from its recorded tenure holder Smt. Kamleshwari Devi vide its sale deed dated 23.11.2001, copy whereof has been brought on record as Annexure No. 3 to the writ petition. After the petitioner had purchased the plot in question her name was recorded in the revenue record as Bhumidhar of area 0.012 hectare of the plot in question. Thereafter he submitted a map for sanction of construction of house over the plot in question on 20.12.2001 before the authority concerned. Map submitted by the petitioner was sanctioned by the letter dated 04.01.2002, annexure no. 4 to the writ petition. Thereafter the petitioner constructed the house over the plot in question and started residing there and also running a shop therein for her livelihood.;