MOHAMMADPUR GIRLS SCHOOL Vs. CHAIRMAN, NATIONAL HOUSING AUTHORITY

JUDGEMENT

(1.) The petitioners in Writ Petition No. 4061 of 2004 challenged the impugned allotment letter vide Memo No. A.L.-139/94/7039/Koshe dated 13-06-1995 issued by the respondent No.3 in favour of writ-respondent No. 5 whereupon a Rule was issued and pending hearing of the Rule, operation of the impugned order contained in Annexure-E under the above memo relating to the petitioners was stayed for a period of 3 (three) months.

(2.) The writ-respondent No.5, Governing body represented by the Chairman, Mohammadpur Mahila College having entered appearance in the Rule prayed for vacating the order of stay.

(3.) Upon hearing the parties, the learned Judges of the High Court Division vacated the order of stay vide order dated 21-03-2006 passed in above writ petition.