ALOK AGGARWAL Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) SINCE the controversy involved in all the three writ petitions is similar, therefore, for the sake of convenience, all these petitions are being decided by this common order.

(3.) RELEVANT facts giving rise to the present writ petitions, in brief are that the UP. Avas Evam Vikas Parishad (for short Parishad) had executed separate sale deeds in favour of the Petitioners, which have been annexed as Annexure -8 to each writ petition. The plot area of the sale deed in each case has been used for house construction. In the sale deed, averment was made to the effect that the conveyance deed is being executed on the land owned by the Parishad. Although it is not disputed as well as there is a reference in the deed also that there existed constructed houses on the plot at the time of execution of sale deed and the same were constructed under self financing scheme.