UGRASEN Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This Writ Petition has been filed for quashing the impugned order dated 27.3.1989 (Annexure-1 to the petition) and for a mandamus directing the respondent Nos. 1 and 2 not to execute the lease deed in respect of the plots in dispute in favour of the respondent No. 3.

(2.) We have heard learned Counsel for the parties.

(3.) By the impugned order dated 27.3.1989, the Ghaziabad Development Authority (G.D.A.) has allotted the plots in question in favour of the respondent No. 3 vide Annexure-1.