- (1.) Heard learned counsel for the petitioner and Sri A.P. Srivastava for the respondent-Awas Evam Vikas Parishad.
(2.) The challenge raised in this writ petition is to the order dated 6.11.2013 which also recites the existence of the intimation dated 30.7.2013 refusing to accept the request of transfer of the land in question in favour of the petitioner. The facts as brought on record were perused by us and we had called upon Sri Srivastava to produce the relevant material. He has produced the relevant file of the Department where the letter dated 30.7.2013 is contained that recites that the request of the petitioner cannot be accepted according to rules applicable on the request made by the petitioner.
(3.) Having perused the said letter we do not find mention of any particular rule in the letter dated 30.7.2013.;