ZULFIQUAR HAIDER Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Heard the learned senior counsel appearing for the appellants and the learned Attorney General for India appearing for the first respondent, State of Uttar Pradesh. We have also heard the learned senior counsel appearing for the second respondent, Prayagraj Development Authority (hereinafter referred to as "the PDA").

(3.) These cases shock our conscience. The residential premises/buildings of the appellants have been highhandedly and illegally demolished in the manner set out in this judgment.