ALKA JAISWAL Vs. ALLAHABAD DEVELOPMENT AUTHORITY ALLAHABAD

JUDGEMENT

(1.) -These petitions have been filed for quashing the condition imposed in the Master Plan-2021 which provides that the building plans in residential areas of Civil Lines, George Town and Tagore Town shall not be approved where the area of the plots is less than 200 sq. meters.

(2.) THE factual position in all these cases is that the petitioners who had purchased plots in residential areas in Civil Lines, Allahabad had submitted building plans for sanction before the Allahabad Development Authority, Allahabad (hereinafter referred to as the 'Development Authority') but they have been rejected on the sole ground that the area of the plots in all the cases is less than 200 sq. meters. Reliance has been placed upon the provisions contained in Clause 4A (Residential) of the Zoning Regulations contained in the Allahabad Master Plan-2021.

(3.) IT has, therefore, become necessary to place the relevant portions of the aforesaid judgment rendered by a Division Bench of this Court in Anurag Pathak (supra). The same read as follows :