AHSAN KARIM KHAN Vs. STATE OF U. P.

JUDGEMENT

(1.) The writ jurisdiction of this Court under Article 226 of the Constitution is invoked against the order dated 26/28.08.2017 passed by respondent no.4, whereby the petitioner's allotment of the plot for commercial purpose has been cancelled and the amount deposited by him has been returned.

(2.) A brief reference to the factual aspects would suffice.

(3.) The Gorakhpur Industrial Development Authority, Gorakhpur1, the respondent no.2, issued an advertisement on 22.07.2014 inviting applications for allotment of 26 vacant industrial plots of different sizes in Industrial Area, Gorakhpur. Pursuant to the said advertisement the petitioner made an application on 19.08.2014 for allotment of an industrial plot of an area of 9000 square meters in Sector-13 or in any other sector.