CITY INFRASTRUCTURE (INDIA) PVT. LTD Vs. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY, GAUTAM BUDH NAGAR AND OTHERS

JUDGEMENT

(1.) We have heard Sri C.S. Vaidyanathan, Senior Advocate, assisted by Sri Vikas Pahwa and Sri A.D. Prabhakar, Advocates for the petitioner. Sri K. Ramamoorthy, Senior Advocate, assisted by Sri Aniirag Khanna and Sri Rohit Mammen Alex, Advocates have been heard for respondent No. 1, Shri Gourab Banerji, Senior Advocate, assisted by Sri Ajit Singh have been heard for respondent No. 2 and Sri C.S. Singh, Additional Chief Standing Counsel has been heard for respondent No. 4.

(2.) By this writ petition, the petitioner questions the action of New Okhla Industrial Development Authority (hereinafter referred to as the NOIDA) dated 23rd May, 2006 awarding housing project 'Express City' to respondent No. 2, Unitech Ltd, in Sectors 96, 97 and 98, NOIDA, Gautam Budh Nagar.

(3.) The NOIDA constituted under the provisions of the U.P. Industrial Area Development Act, 1976 has been entrusted plan development of the industrial development areas. Under Section 6 of the said Act amongst several functions entrusted to NOIDA one of the functions is to allocate and transfer either by way of sale or lease or otherwise land for industrial, commercial or residential purposes.