RAJENDRA JAIN Vs. INDORE DEVELOPMENT AUTHORITY & OTHERS

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by order dated 26/09/2008 (Annex.-P/9 and P/10), 01/09/2008 (Annex.-P/11) and 16/08/2010 (Annex.-P/18) passed by respondent No.1 Indore Development Authority.

(2.) During the pendency of the present writ petition the petitioner has categorically stated that he is not seeking any relief against the respondent No.3.

(3.) The contention of the petitioner is that the petitioner is a disabled person as defined under the provisions of The persons with Disabilities (Equal Opportunities, Protection of Rights and full Participation) Act, 1995 (hereinafter referred as "Act of 1995). It has been stated that he has filed certificate in respect of his disability as well as certificates issued in favour of respondents No.2 to 4.