VINEET SACHDEVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri T.P. Singh, learned Senior Counsel assisted by Sri Siddharth Nandan, learned Advocate for the petitioner and Sri Suresh Singh, learned counsel for the respondents.

(2.) The writ has been filed for quashing of the impugned orders dated 12.11.2014 and 02.11.2012 contained in Annexure Nos.1 and 8 respectively.

(3.) The controversy raised by means of present writ petition revolves around interpretation to be placed upon Clause 10 (ii) and (iii) of "Terms and Conditions of the Residential Plot Scheme 2009 (1) of YEIDA.