- (1.) HEARD Sri H.R. Mishra, learned senior counsel for the petitioner and Sri Shivam Yadav, learned counsel for the respondents no. 2, 3 and 4.
(2.) THE petitioner had been allotted a commercial plot.
(3.) THE contention of the respondents appears to be that the petitioner has defaulted and, therefore, the plot has been cancelled as per the conditions applicable. The petitioner contends that he has made huge deposits and, therefore, the prayer is that the plot may be allowed to be retained by the petitioner on the terms and conditions that may be applicable for the said purpose.;