- (1.) This Public Interest Litigation has been instituted by a person who claims that though he is actually residing at Kavi Nagar in district Ghaziabad but he is actually a native of village Parthala Khanjanpur, Tehsil Sadar in district Guatam Budh Nagar. The relief that has been claimed in this petition is for quashing the Scheme popularly called the 'Scheme 2014-15 (SPORTS CITY), 'Scheme' issued by New Okhla Industrial Development Authority, 'NOIDA' on 7 June 2014 for development of a SPORTS CITY in Sector 150. The second relief that has been claimed is for a direction upon NOIDA to amend its Scheme by inviting tenders after sub-dividing the entire area.
(2.) It needs to be noted that the petitioner had earlier filed a Public Interest Litigation bearing No.46506 of 2014 which was dismissed on 10 October 2014 with liberty to the petitioner to file a fresh petition after making appropriate disclosure as the petitioner had not made due disclosure as required by sub-rule (3A) of Rule 1 of Chapter XXII of the Allahabad High Court Rules, 1952(the Rules) which were amended in view of the judgment of the Supreme Court in State of Uttaranchal Vs. Balwant Singh Chaufal & Ors., 2010 AIR(SCW) 1029.
(3.) Learned Standing Counsel has made submission on behalf of State of U.P. which has been impleaded as respondent No.1. Sri Ravi Kant, learned Senior Counsel assisted by Sri Shivam Yadav has made submissions on behalf of respondent No.2-NOIDA while Sri Anil Divan, learned Senior Counsel assisted by Sri Ranvir Singh, Ms. Priya Shahdeo, Ms. Madhurima Kapoor and Sri Durgesh Singh has made submissions on behalf of respondent No.3-M/s. Lotus Green Constructions Pvt. Ltd. (Consortium).;