- (1.) The petitioners have approached this Court for the issuance of directions to the respondents to provide the basic amenities on the sites allotted to the petitioners and also direct the respondents to re-schedule the payment of balance instalments.
(2.) To support the aforesaid prayer, the petitioners have pleaded certain facts as well.
(3.) In the written statement filed by the respondents, the facts as pleaded by the petitioners have been denied. It has been maintained that the requisite basic amenities have already been provided by PUDA.;