AJAY KUMAR Vs. AGRA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision has been filed under section 21(b) of the Act 1986 in challenge to the Order dated 19.02.2013 of the State Commission in appeal no. 1092 of 2011 arising out of the Order dated 14.12.2009 of the District Commission in complaint no. 17 of 2003.

(2.) Heard the learned counsel for the two sides. Perused the material on record, including inter alia the Order dated 14.12.2009 of the District Commission, the impugned Order dated 19.02.2013 of the State Commission and the petition.

(3.) The matter relates to allotment of a low income group (L.I.G.) flat by the development authority (the respondent herein) to the complainant (the petitioner herein).