SUSHMA AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.P.S. Chauhan, learned counsel for the petitioners, Sri Dharmendra Singh Chauhan, learned counsel appearing for the respondent no.4-Bareilly Development Authority as well as Sri Mohan Srivastava, learned Standing Counsel for the respondent nos.1, 2, 3 and 5.

(2.) The present petition has been filed with the following prayer :

(3.) At the very outset, learned counsel for the Bareilly Development Authority has produced a copy of the order dtd. 15/2/2022, passed by a co-ordinate Bench of this Court in Writ (C) No.2576 of 2022 (Smt. Sangeeta Gangwar vs. State of U.P. and Others) to contend that arising out of the same property belonging to the same owner, namely, Sher Khan, which was sold to the Rohilkhand Sahkari Avas Samiti Ltd., Bareilly, respondent no.10 herein, the petition was disposed of by this Court by directing the respondent no.3 to decide the application of the petitioner within a time bound period.