TAWEEN KUMAR JAIN Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Standing Counsel for the State -respondents.

(2.) PETITIONER before this Court seeks a direction upon the respondents to allot a residential plot of 120 square metre to him in Sector Zeta -II under 10 % plots reserved for functional, commercial and institutional units on the basis of his application dated 30.8.2010.

(3.) IT is the case of the petitioner that under the terms and conditions for allotment of reserved plots in Sector Zeta -II, Greater Noida, Uttar Pradesh 120 plots of Sector were earmarked of size 120 square metre. It is further his case that 10 % of those plots were reserved for functional, commercial and institutional units of Greater Noida. It is also his case that the petitioner answers the description of functional, commercial and institutional unit and, therefore, he had submitted an application for being considered within the reserved category for allotment of the plot of size 120 square metre. The respondents have illegally not considered his application and on information being asked for by the petitioner under the Right to Information Act he was informed under the letter dated 19.4.2011 that the application of the petitioner being Form No.65544 in RPS -02/2010 scheme was treated within the general category and he has not been successful in draw of lots.