Non-Reportable

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 5078  OF 2009 (Arising out of SLP© No. 19368/2009)

(CC No.  10335/09)

Vice Chairman, Lucknow Development Authority & Ors.      …Appellants

Versus

Mahant Baksh Singh @ Jai Chaudhary & Ors.   …Respondents

JUDGEMENT

R.M. Lodha, J.

                  Delay condoned.

2. Leave granted.

3. This  appeal  by  special  leave  is  directed  against  an  

interlocutory order  dated March 31, 2009 passed by the High Court  

of Judicature at Allahabad, Lucknow Bench, Lucknow.  

4. The impugned direction reads thus:

“  We,  therefore,  direct  both  the  parties  to  appear  before  the  Vice  Chairman,  Lucknow  Development  Authority  i.e.  01.04.2009  at  11.30a.m.  either  themselves  or  through  authorized  representative  and  the  Vice  Chairman  of  the  Lucknow  Development  Authority  may  either  provide  1  Bigha  land  against  Khasra  No.  1284  of  Village  Ujariao  Pargana, Tehsil   and District  Lucknow to the  petitioner  in  the  same  locality  or  may  allot

some other alternative site to Dr. Smt. Sudha  Rastogi,  Opposite Party No. 5.”  

5. During the course of hearing, Mr. Mukul Rohtagi, learned  

Senior Counsel  for   Respondent Nos. 1 to 6 submitted that the said  

respondents  (original  writ  petitioners)  have  no  objection  if  the  

aforesaid direction is set aside.  

6. In view thereof, we are satisfied  that the grievance of the  

appellants stands redressed and it  is not necessary to go into the  

diverse aspects of the matter.

7. Accordingly,  appeal  is  allowed  and  the  direction  

aforenoticed is set aside. Looking to the controversy raised in the writ  

petition,  we  request  the  High  Court  to  hear  and  decide  the  writ  

petition as expeditiously  as may be possible uninfluenced by any  

observation  made in the impugned order or the order that has been  

passed by us.  

……………………J (Tarun Chatterjee)

…….……………..J         (R. M. Lodha)

New Delhi August 4, 2009.