GHAZIABAD DEVELOPMENT AUTHORITY Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard Sri Mahesh Narain Singh, learned counsel for the petitioner, and Sri Shashi Nandan, learned Senior Advocate assisted by Sri Kashif Zaidi, learned counsel for the respondents.

(2.) This petition under Article 227 of the Constitution of India has been filed by the petitioner-Ghaziabad Development Authority (hereinafter referred to as 'G.D.A.') challenging the order dtd. 14/4/2016 passed by the Additional District Judge, Court No.1, Ghaziabad by which he has allowed the appeal of the respondent no.2 under Sec. 18(6) of U.P. Urban Planning and Development Act, 1973 (hereinafter referred to as 'Act, 1973') and directed the petitioner to reconsider the case of respondent no.2 under Sec. 18(4-A) of the Act, 1973.

(3.) The facts, in brief, are that G.D.A. floated a scheme for allotment of plots to Creche/Nursery/Primary/High School/Degree College, Educational Institutions and invited application for the same. The G.D.A. issued a brochure containing terms and conditions of registration and allotment of plots.