- (1.) Heard Sri H.N. Singh, counsel for the petitioner, Sri Manish Goyal appearing for respondent no. 6 and Sri Som Narain Mishra, standing counsel appearing for State and perused the record.
(2.) An application for exemption from personal appearance has been moved today by Smt. Neera Sharma, Commissioner/Director, Industries, U.P., Kanpur-respondent no. 3. Since matter has finally been heard today, no order is required to be passed on the said application.
(3.) By this petition under Art. 226 of the Constitution, the petitioner alleges discrimination, arbitrariness and favouritism on the part of respondent-State authorities in the matter of allotment of a plot measuring 244 feet x 200 feet situated in Industrial Estate, district Firozabad and has prayed for quashing of the order dated 1.7.2010 passed by the Principal Secretary, Laghu Udyog Anubhag, U.P., Lucknow and order dated 3.7.2010 passed by General Manager, District Industries Centre , Firozabad, by which the aforesaid plot has been allotted in favour of respondent no. 6 as well as order dated 9.9.2010 by which his representation for allotment has been rejected.;