HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 53155 of 2015 Petitioner :- Prahlad Singh Respondent :- State Of U.P. & 2 Others Counsel for Petitioner :- Anil Kumar Shukla Counsel for Respondent :- C.S.C.,Suresh Singh Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the parties.
Application made by the petitioner under the provisions of of the Yamuna Expressway Industrial Development Authority Rural Abadi Sites (Management and Regularization) Regulation, 2011 (hereinafter referred to as the Regulation, 2011), is said to be pending since 11th September, 2015. Petitioner seeks early disposal of the same.
We may only record that the regularization under Regulations, 2011 has necessarily to be affected in accordance with the terms and conditions of the Regularization Regulations and it is to be ensured by the Yamuna Expressway Industrial Development Authority that the beneficiary uses the lease land and building constructed thereon only for residential purposes. This has to be recorded in the regularization certificate/ lease. The beneficiary shall have no right to use the regularized site/plot for any purpose other than residential.
We, therefore, direct that if regularization orders are issued, it shall be ensured by the Yamuna Expressway Industrial Development Authority that terms and conditions of the Regulation-19 of Regulations, 2011 are adhered to and in case of breach of said conditions, it must be stipulated that the regularization shall stand withdrawn automatically.
Let the application made by the petitioner dated 11th September, 2015 be considered and decided within 3 months from the date a certified copy of this order is filed before the authority concerned.
We are not expressing any opinion on the matter of the claim as set up by the petitioner in the regularisation application.
With the aforesaid direction/observations, the present writ petition is disposed of.
Order Date :- 16.9.2015 Ashish Pd.