VIBHA PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the first writ petition is the respondent no.8 in the second writ petition on whose behalf learned counsel Smt Nikita Misra has filed her power.

(2.) The writ petition no. 11796 (M/B) of 2015 was filed complaining of setting up of a Mobile Tower in the premises provided by the respondent no.9 by respondent no.8. We had passed the order dated 11.01.2016 calling upon the learned counsel for the Union of India as well as the other learned counsel to inform us about the correct position of law.

(3.) After having heard the second writ petition, which has been filed by Sri Abhishek Singh and Sri Hansraj Singh, contending that the Lucknow Development Authority has illegally proceeded to seal the premises on issuance of a notice under Section 28-A of the Uttar Pradesh Urban Planning and Development Act, 1973. We had also called upon the learned counsel to bring on record any other material which may be necessary for the purpose of proceeding with both these cases relating to the installation of Mobile Tower.