ALLAHABAD DEVELOPMENT AUTHORITY Vs. BOARD OF REVENUE

JUDGEMENT

(1.) The aforesaid writ petitions raise identical questions of fact and law and are as such being decided together. The facts of Writ B No. 64760 of 2012 are being taken into consideration for deciding the issues involved. All the plots involved are stated to fall within the Municipal limits of Nagar Mahapalika, Allahabad and resumed by the State Government in exercise of powers under Sec. 117(6) of the U.P.Z.A. & L.R. Act.

(2.) Heard Shri Arun Kumar, learned counsel for the petitioner-Development Authority, Shri Rakesh Pandey, leanred Senior Counsel assisted by Shri Shailesh Upadhyay for the contesting respondent nos. 7 to 13, Shri D.D. Chauhan, learned counsel for the respondent no. 5 as also Shri Brijesh Ojha, learned counsel for the Respondent No. 6 and perused the record.

(3.) The instant writ petition has been filed questioning the legality, propriety and correctness of the order dtd. 10/10/2012 passed by the Board of Revenue, U.P. at Allahabad whereby and whereunder the order of the Additional Commissioner, Allahabad Division, Allahabad has been set aside and order of the S.D.O. granting benefit under Sec. 122-B (4-F) of the U.P.Z.A. & L.R. Act has been upheld. A prayer not to enforce the order dtd. 10/10/2012 against the petitioner Development Authority has also been prayed for.