RAKESH AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) In pursuance to the advertisement dated 03.02.2004 issued by the Greater Noida Industrial Development Authority (GNIDA), the petitioner vide order dated 04.06.2004 was allotted plot No.1 Cassia Fistula Estate, Sector CHI-IV of 1000 sq. mtrs.

(2.) On actual measurement there was some extra land of 22.4 sq. mtrs. in the aforesaid plot for which additional premium was demanded and charged.

(3.) After the petitioner completed all formalities and fulfilled the conditions of allotment by depositing the premium amount, lease rent etc., a registered lease deed in respect to the whole of the said plot having an area of 1022.4 sq. mtrs. was executed in his favour on 17.12.2008. Consequently, its possession was also delivered on 18.12.08 to him.