GAURI SHANKAR GUPTA Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Amit Manohar, learned counsel appearing on behalf of respondent Nos. 2 and 3 and learned Standing Counsel appearing on behalf of respondent No. 1.

(2.) Counter and Rejoinder affidavit has been exchanged, with the consent of the counsel for the parties, the writ petition is being finally disposed of.

(3.) By this writ petition, petitioner has prayed for mandamus commanding the respondents to supply the documents required for registration towards allotment of Flat No. 1-B in Sector-105 against the Housing Scheme Code No. 2006-07 (H)(01), NOIDA, Gautam Budh Nagar in favour of the petitioner and pay interest on the deposited amount from 17.11.2006 till the possession is given.