TOWN AREA COMMITTEE Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Pradeep Kumar Srlvastava, holding brief of Sri Mazhar Abbas Zaidi, the learned counsel appearing for the petitioners, and Sri Vinay Malviya, the learned standing counsel of the State of U. P.. representing the respondents.

(2.) In the year 1989, exercising power under Section 3 of the United Provinces Town Area Act, 1914, (hereinafter called the 'Act'), the State of Uttar Pradesh, the respondent No. 1, constituted Haraiya Town Area in the district of Basti comprising villages Muradipur, Dhanha Khas, Pandit Purwa, Rajghat, Atwa and Haraiya Ghat vide notification dated 1st September, 1989, a copy of which is Annexure-1 to the petition.

(3.) In the year 1992, the respondent No. 1 Issued another notification dated 11th August, 1992, a copy whereof is Annexure-II to the petition. By this notification the respondents purported to cancel the notification dated 1 st September, 1989, constituting Town Area Haraiya. The petitioners seek to A.W.C. 109 challenge this notification in this writ petition under Article 226 of the Constitution of India.