MADHU PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) These three writ petitions emanate from a common dispute namely: The rights claimed by the petitioners in respect of a vacant plot of land standing adjacent to the EWS Houses allotted to them by the Kanpur Development Authority (hereinafter called the "Authority"). All the petitioners assert that they are allottees of the houses constructed under the aforesaid Scheme floated by the Authority and that they have been residing there right from 1998-99. Their claim is for allotment of an additional 40 Sq metres of land standing adjacent to the houses originally allotted to them.

(2.) Writ Petition No.56077/2013 has been preferred for quashing an order dated 12/9/2013, in terms of which the Authority has asked the petitioners to claim refund of the application money deposited by them pursuant to a scheme of the Authority to allot adjacent vacant land.

(3.) Writ Petition No.55433/2014, challenges an order dated 24/9/2014, in terms of which the Authority has called upon the petitioners therein to remove their illegal possession and structures standing upon the adjacent vacant plots. The last writ being Writ Petition No.59306/2014, challenges the auction notice issued by the Authority calling for bids for auction of the adjacent vacant plots in question.