Dharam Singh And 2 Others vs Vice Chairman, Ghaziabad ...
2019 Latest Caselaw 6578 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 24947 of 2019
 

 
Petitioner :- Dharam Singh And 2 Others
 
Respondent :- Vice Chairman, Ghaziabad Development Authority And 3 Others
 
Counsel for Petitioner :- Pradeep Kumar Sinha
 
Counsel for Respondent :- Mahesh Narain Singh,Anil Kumar Mehrotra,Manu Srivastava
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Hon'ble Piyush Agrawal,J.

All the three petitioners are aggrieved by the common cause of action. They claim that they were allotted residential plots along with some other allottees in the village Mohiuddinpur, Kanwani, Kanwani, Loni, Sadar, Ghaziabad after completing the necessary formalities. It is stated that the respondent nos. 2 to 4 have purchased the land from some of the villagers, which was challenged by some residents of the Gaon Sabha by way of Writ Petition No.22175 of 2018, which is pending. They have preferred this writ petition amongst others for the following reliefs:

"(i) Issue a writ, order or direction in the nature of mandamus commanding the Respondent no.1/Vice Chairman, Ghaziabad Development Authority to take immediate action on the complaint of the petitioners to approve the map in favour of the builders procured on false affidavit after leaving the lands allotted to petitioners as well as other allottees.

(v) Issue a direction in the nature of Mandamus commanding the O.P. No.1 to decide the representation dt. 20.4.19 (Annexure-8) for which the petitioner shall be ever grateful."

The only prayer made by the learned counsel for the petitioners is that they have filed a representation for redressal of their grievance before respondent no.1, which has not been considered as yet.

We have heard Sri Pradeep Kumar Sinha, learned counsel for the petitioners, learned Standing Counsel appearing for the State, Sri Mahesh Narayan Singh, learned counsel appearing for respondent no.1 and Sri Anil Mehrotra and Sri Manu Srivastava, learned counsel appearing for respondent no.4.

We are not issuing the notice to respondent nos. 2 and 3 as their interest has been protected by us in this order.

Having due regard to the facts of the case, we are of the view that the grievance of the petitioners be considered by the respondent no.1 after furnishing opportunity to the respondent nos.2, 3 and 4 in accordance with law expeditiously preferably within three months from the date of production of a certified copy of this order

Needless to say that we have not adjudicated the matter on merit and the respondent no.1 shall pass an appropriate order in accordance with law.

Accordingly, the writ petition is disposed of.

Order Date :- 1.8.2019

MAA/-