A.K. Yog and B.B. Agarwal, JJ. - (1.) Heard learned Counsel for the parties.
(2.) Respondent No. 2, the New Okhla Industrial Development Authority (NOIDA) is the contesting respondent.
(3.) Petitioner and the contesting respondent have exchanged affidavits by filing counter and rejoinder. Respondent No. 1 has neither filed counter-affidavit nor appears to be affected contesting party.;