PIYUSH AGRAWAL, J. - (1.)Heard Sri Uma Nath Pandey, learned counsel for the petitioner, Sri Ramendra Pratap Singh, learned counsel for respondent nos. 2 and 3 and the learned standing counsel.
1. A consortium of 4 real estate developers was allotted by Greater Noida Industrial Development Authority (GNIDA), plot no. GH-06 Sector -1, Greater Noida, area 738000 sq. mtrs. For a group housing on 27/4/2010. The consortium was permitted under the order of authority dtd. 24/3/2011 for subdivision of the said plot. Plot no. GH-06-B (area 20000 sq. mtr) was allotted to the petitioner, one of the 4 members of the consortium, after sub-division. The order of sub-division indicated that petitioner was granted 24 mtr. wide approach road to access his plot. A lease deed dtd. 27/5/2011 in respect of 17,728.40 sq. mtrs. and a supplementary lease dtd. 1/7/2013 for area 2306.4 sq. mtrs came to be executed for 90 years in favour of the petitioner. It is alleged that petitioner could access his plot only through Khasra Nos. 663 and 654which were under litigation as there was an order of status quo, as a result of which actual physical possession in respect of above khasra could not be delivered till 14/5/2015 when the same was removed with police aid.

(2.)The authority has framed a policy dtd. 1/1/2016 for granting benefit of "Zero Period" which provides that in the event an allottee is unable to take actual physical possession of the demised area on account of encumbrance or encroachment or a pending dispute, the authority is entitled to waive lease rent, interest and penal interest thereon for a definite period. In the present case, "Zero Period", was alleged from 27/4/2010 to 15/5/2015. The petitioner staked a claim for Zero Period on 18/4/2016 which came to be rejected on 22/3/2018 which the petitioner claims was never communicated to him and claims to have learnt about it on 2/7/2018, when it was challenged in Writ C No. 23624/2019. The said writ petition came to be disposed of on 6/8/2019 directing the petitioner to approach the State Government. The revision preferred by the petitioner came to be disposed of by the State Government on 17/3/2020 for fresh consideration in the light of resolution of the 104th Board Meeting. Pursuant thereto, the authority rejected the claim on 9/7/2020, impugned herein.
(3.)Learned counsel for the petitioner challenges the order dtd. 9/7/2020 on the following grounds:-
(i) Plot of the petitioner was inaccessible from 27/4/2010 to 15/5/2015, in the absence of any approach road, preventing the petitioner from raising any constructions.

(ii) Petitioner was entitled to parity from others who had been granted benefit of zero period.(iii) Case of petitioner is squarely covered under the terms and conditions as contained in the policy dtd. 1/1/2016.