JUDGEMENT
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(1.) Heard Sri S.P. Singh,learned counsel for the petitioner and Sri M.C. Chaturvedi, Senior Counsel on behalf of U.P. Rajya Krishi Utpadan Mandi Parishad (In short Mandi Parishad).
(2.) The Mandi Parishad had purchased 8 Higher Income Group (H.I.G.) houses, situate in Pallaupuram, Phase-II, Meerut from Meerut Development Authority (In short M.D.A.).
(3.) The aforesaid houses were put under use of the Officers of the Mandi Parishad as their official residences. After several years, Mandi Parishad decided to sell of the said houses and accordingly invited tenders for the sale of the same.;
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