MOEL JOSHWA Vs. GORAKHPUR DEVELOPMENT AUTHORITY GORAKHPUR

JUDGEMENT

(1.) This writ petition has been filed against the impugned order dated 25-7-2000 Annexure-10 to the writ petition passed by the respondent No. 2 and for a mandamus directing the respondent No.1, Gorakhpur Development Authority (hereinafter referred to as the 'GDA') to transfer and sell plots No. 644, 645 and 646 in Basharatpur, Gorakhpur to the petitioner at the rates already determined and to restrain the respondents 1 and 2 from transferring the plots to the respondents 3 to 5.

(2.) We have heard the learned counsel for the parties.

(3.) It has been alleged in paragraph 2 of the writ petition that the aforementioned plots were purchased by the petitioner on 16-9-1968 vide sale deed Annexure-1 to the writ petition. These plots lie in the city of Gorakhpur and it is alleged in paragraph 3 of the writ petition that the petitioner's house is situate thereon alongwith a boundary wall.