1. On oral prayer made by the learned counsel for the petitioners that the matter is extremely urgent as there is threat of demolition of the house of the petitioners, we sent for the record of the case and it is heard in presence of learned counsel for the parties.

2. The petitioners have called in question a public notice dated 08.06.2022.

3. Sri Gaurav Tripathi, learned counsel for the petitioners as well as Sri A.K. Rai, learned Additional Chief Standing Counsel appearing for the State-respondents and Sri Anuj Srivastava for the NOIDA authority states that the instant matter is covered by the order passed on 14.6.2022 in Writ C No. 17175 of 2022 (Harit Kisan Kalyan Samiti Vs. New Okhla Industrial Development Authority and others). The said writ petition was disposed of with the following directions:-

"We are of the opinion that the aforesaid course, if adopted, will sub-serve the ends of justice. We, accordingly, permit the petitioner-society and its members to file objection within ten days in pursuance of the impugned public notice, as also agreed to by learned counsel for the petitioner, and in which event, the same shall be decided by respondent no.2 by means of a speaking order. For a period of twenty days from today, the status quo as of date shall be maintained by all the parties.

In case, the petitioner and its members fail to file objection within ten days from today, it shall be open to the respondent-authority to proceed further in pursuance of the impugned public notice."

4. Accordingly, the instant petition also stands disposed off in same terms.