LUCKNOW DEVELOPMENT AUTHORITY Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) In a writ petition [Writ C No. 3639 of 1999] instituted before the High Court of Judicature at Allahabad, Lucknow Bench, the Lucknow Development Authority [appellant] had sought for relief against (i) the Union of India [UoI] through the Secretary, Ministry of Defence, (ii) the GOC-in-C, Central Command and (iii) the Station Commander, Sub-Area, Cantonment, Lucknow. Subsequently, Swarg Ashram Shakari Awas Samiti Limited and the State of Uttar Pradesh [SoUP], through the Principal Secretary, Revenue, were also impleaded as respondents. It was the claim of the appellant that although it had developed a colony and had allotted plots/flats in such colony to the allottees, the officers of the UoI and the defence establishments were interfering with such physical possession by the allottees claiming that the land belongs to them.