SATYA GUPTA Vs. STATE OF J&K

JUDGEMENT

(1.) In this petition, petitioner beseeches and seeks the following reliefs: -

(2.) The facts under the shade and cover of which the petitioner claims aforesaid reliefs in the petition are that the respondent No. 2 J&K Housing Board (for brevity the Board) creation of a statute namely the Jammu and Kashmir Housing Board Act, 1976 (for brevity the Act) issued an advertisement in the year 1980 for allotment of residential plots at Housing Colony Channi Himmat, Jammu on 20 years lease basis.

(3.) According to the petitioner condition No. 2 (a) and (b) of the advertisement supra provided for following eligibility: -