DAVENDRA KUMAR BHARDWAJ Vs. HUDA

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 12/1/2011 of the State Commission in appeal no. 3901 of 2001 arising out of the Order dtd. 29/10/2001 of the District Commission in complaint no. 117 of 2000.

(2.) We have heard the learned counsel for the two sides and have perused the record including inter alia the Order dtd. 29/10/2001 of the District Commission, the impugned Order dtd. 12/1/2011 of the State Commission and the petition.

(3.) The dispute relates to an offer of allotment of a residential plot by a government development authority, made under a 'discretionary quota' of the state government concerned.