- (1.) Heard Shri Anil Bhushan, learned Senior Counsel assisted by Shri Neelabh Srivastava for the petitioner and Shri Chandra Shekhar Singh for the respondent-Avas Vikas Parishad.
(2.) Petitioner has approached this Court challenging the notice dated 12th May, 2009 (Annexure 14 to the writ petition) issued by Assistant Commissioner (Housing), U.P. Avas Evam Vikas Parishad requiring him to deposit the outstanding amount mentioned in the allotment letter dated 07.10.2008 within 15 days and to get the formalities completed, failing which the allotment shall be cancelled. A further writ of mandamus has been claimed commanding the respondent to charge the rate of the land in terms of the order dated 05.09.2003.
(3.) Facts of the case, in brief, giving rise to the dispute are as under.;