MANJUSHRI PRAKASH Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Shri Murlidhar, learned Senior Advocate appearing for the petitioner, Shri V. M. Sahai, learned Counsel appearing for the respondents Nos. 1, 2 and 3 and Shri N. C. Rajvanshi, learned Senior Advocate representing the respondent No. 4.

(2.) From the averments made in the writ petition it appears that the petitioner was allotted plot No. R-9/50 in Raj Nagar, Ghaziabad, by the Ghaziabad Development Authority. By notice dated 27/01/1987, a copy whereof is Annexure-2A to the writ petition, the petitioner was informed that the allotment in her favour has been cancelled. It appears that after cancellation of the allotment of the plot in favour of the petitioner it was allotted in favour of Shri A. K. Kansal, the respondent No. 4, and lease deed dated 27/03/1987 was executed by the Ghaziabad Development Authority in his favour.

(3.) The petitioner prays that this Court may issue a writ, order or direction in the nature of certiorari quashing the notice dated 27/01/1987 (Annexure-2A) as well as the subsequent reallotment of the plot in favour of the respondent No. 4 and the lease deed dated 27/03/1987, in his favour executed by the Ghaziabad Development Authority.