- (1.) HEARD learned counsel for the petitioner, Shri V.B. Mishra for respondent No. 3, Shri Madan Mohan for respondent No. 2 and the learned Standing Counsel for respondent No. 1.
(2.) COUNTER and rejoinder affidavits have been exchanged and with the consent of the parties this writ petition is finally disposed of. Brief facts giving rise to this writ petition are: Petitioner is a handicapped woman aged about 37 years with 100 % disability. The Ghaziabad Development Authority floated a scheme namely; Madhuban Bapudham Avasiya Evam Bhavan Yojana for allotment of residential plots. Copy of the said scheme is filed as Annexure-2 to the writ petition. Under the said scheme the property Code was 788-789. There were 50 plots for allotment. Petitioner made an application under the physically handicapped category and deposited a sum of Rs. 1,94,750/-. Petitioner's case in the writ petition is that the result of the allotment was declared in which none of the candidates of the physically handicapped category has been allotted a plot.
(3.) PETITIONER's case is that the State Government issued a Government Orders dated 27/4/2001 and 30/1/2008, providing 3% reservation in plots for physically handicapped persons, but the respondents have not followed the aforesaid Government Orders. Learned counsel for the petitioner has also challenged the Clause 9.20 of the brochure which provided that out of reserved quota in each category 3% reservation shall be given to the physically handicapped applicants.;