- (1.) Heard learned counsel for the petitioner, learned counsel for the Ghaziabad Development Authority and learned Standing Counsel for the State-respondents.
(2.) Original records produced by the learned counsel for the Ghaziabad Development Authority have been examined in the open Court in the presence of learned counsel for the petitioner.
(3.) Petitioner, before this Court, seeks quashing of the order dated 7th October, 2013 passed by the Joint Secretary, Ghaziabad Development Authority, Ghaziabad, whereby allotment of house no. N.K.-2/565C, E.W.S. Indira Puram, Ghaziabad has been cancelled and a direction has also been issued that a first information be lodged, inasmuch as the letter dated 17th March, 1994 is a forged document. Under the note to the order impugned, the Sub-Registrar, Ghaziabad has been restrained from registering any document mentioned in the order itself.;