M.Katju, J. - (1.) Heard learned Counsel for the parties.
(2.) The petitioner has prayed for a writ of certiorari to quash the impugned order dated 30.1.91/4.2.91 together with the result dated 11.12.90 Annexure-1 to the writ petition. The petitioner has prayed for a mandamus directing the respondents to make allotment of the land in question in favour of the petitioner.
(3.) The petitioner is a Society registered under the Societies Registration Act and has been running a school called Agra Public School, which is recognized upto High School. It has about 2700 students of which about 50% are girls. The school was initially started as a Primary School but later it developed and hence requires mfore land. The petitioner applied for allotment of land to Respondent No. 1 and the Respondent No. 1 wrote a latter dated 4.1.98 stating that the Manager should apply when an advertisement is made. Thereafter an advertisement was published on 21.8.99 vide Annexure-3 to the writ petition. The respondent issued guidelines for allotment vide Annexure-4 to the writ petition. The petitioner made an application, which was recommended by the District Magistrate, Agra, the DIOS, Agra and Associate Inspector of Anglo-Indian School, U.P. vide Annexurcs 5,6 and 7 to the writ petition. The Respondent No. 2 sent his (recommendation) regarding the petitioner Respondent No. 4 to Respondent No. 1 vide Annexure-10 to the writ petition, It is alleged in Paragraph 10 of the petition that the petitioner was informed that his application was superior on merits as compared to that of Respondent No.;