SUMAN GUPTA Vs. COMMISSIONER/CHAIRMAN, AGRA DEVP AUTHORITY

JUDGEMENT

(1.) Heard Sri Swapnil Kumar, learned counsel for the petitioners, Sri M.C. Chaturvedi, learned counsel for respondents nos. 1 and 2 and Sri Rakesh Ranjan Agarwal, learned Senior Counsel assisted by Sri Suyash Agarwal, learned counsel for respondent no. 3.

(2.) The writ petition is directed against the order passed by the Commissioner/Chairman, Agra Development Authority, Agra in an appeal filed under the Uttar Pradesh Urban Planning and Development Act, 1973 (In short Act, 1973). A prayer has also been made to quash the notice dated 7.10.2010 issued by the Vice Chairman, Agra Development Authority, Agra.

(3.) Brief facts relevant to decide the controversy are that the petitioners are tenants of shop no. 9, plot no. 59, Lajpatkunj, Agra. The owner of the aforesaid property was namely Sri Manohar Lal Vrindani. The shop was given on rent on 8.11.2001 and a rent deed alleged to have been executed between the parties.