RIZWAN Vs. UNION OF INDIA
LAWS(ALL)-2014-7-189
HIGH COURT OF ALLAHABAD
Decided on July 10,2014

RIZWAN Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Heard Sri Madan Mohan, learned counsel for the petitioner, Sri Prakash Padia for the respondent Corporation and Sri Atma Ram Singh for the respondent no. 1.
(2.) Sri Padia has handed down the rejection of the candidature of the petitioner dated 6th March, 2014 which is not under challenge in the present writ petition. The candidature of the petitioner has been rejected on the ground that the land offered by the petitioner is not at the advertised location and is not meeting the IOC requirement.
(3.) The petitioner contends that since the land was not treated to be available at the advertised location, the petitioner renewed his offer by mentioning the land in village Khempur being Plot No. 419 and thus the land offered by the petitioner was at the located site.;


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