Sangeeta Chandra - (1.) Heard the learned counsel for the petitioners Sri Dharmendra Singh and Sri B.K. Singh for the respondent no. -7 and Sri Vivek Shukla, learned Additional Chief Standing Counsel appearing for the respondent nos. 1, 3 & 5.
(2.) The petitioners have challenged the order dated 30.1.2006 passed by the Prescribed Authority, Lucknow Development Authority (LDA) and the order dated 2.5.2006 passed by the Commissioner, Lucknow Division / Chairman, LDA and the order dated 14.9.2006 passed by the Secretary, Government of U.P. rejecting the Revision of the petitioners and also other orders dated 31.5.2006 and 9.5.2006 relating to closure of School being run by the petitioners over residential Plot No. B-1/36 situated at Sector-D, LDA Colony, Kanpur Road, Lucknow.
(3.) The petitioner no. 1 is the Manager of the petitioner no. 2 which is St. Xavier's Day School allegedly established in 1989 as a Junior High School i.e. class VI to VIII and later on being given recognition under Section 9(4) of the U.P. Intermediate Education Act by the Government on 24.3.2010, is also running Classes IX, X, XI and XII.;