SAMIM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the State of U.P. and Shri Ramendra Pratap Singh, learned counsel for opposite party no.2, i.e., New Okhla Industrial Development Authority (hereinafter referred to as "NOIDA") and perused the record.

(2.) By means of the present writ petition, the petitioners have sought a writ of mandamus commanding the respondents, inter alia, (i) to allot a corner plot measuring 138.98 sq. mtrs situated in Sector 14 Noida or in nearby sector, (ii) to direct the respondents to refund the amount of stamp duty charged by them on lease deed with interest, (iii) to direct the respondents to refund a sum of Rs.2,73,325/- which has been illegally realized by them and (iv) to refund a sum of Rs52,920/- illegally charged as lease rent. A further direction has been sought in respect of plot no. A-2, Sector 14, Noida allotted to Shri Chandra Prakash Chawla for fixing the responsibility of the officers of respondents no.2 and 3.

(3.) The factual background, which has led to the filing of the instant writ petition, is as under: