LALITA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Shri. S.K. Om, learned counsel appearing on behalf of Agra Development Authority and Shri. V.P. Mathur, Learned counsel for the respondent No. 7 and perused the record.

(2.) This writ petition has been filed, inter alia, for the following reliefs:

(3.) It has been stated in the petition that on the application dated 20.3.1991 given before the respondent No. 3 ADA, Agra, the respondent No. 5 informed the petitioner that MIG plot has been reserved in her name requiring her to deposit Rs. 8685/- in bank as reservation charges in 30 days which was deposited by her on 26.9.1991 in OBC Bank, Agra. She was informed that plot No. A-103 has been allotted by lottery system dated 20.3.1993 asking her to deposit Rs. 17338/- within 15 days and the same was deposited on 28.7.1993 in OBC Bank, Agra. Including last deposit of 10000/- rupees on 10.5.2007, she has deposited total Rs. 44678/- against total cost of Rs. 86680/-.