MRS.SANGEETA CHANDRA,J. - (1.) This writ petition has been filed praying for issuance of a writ in the nature of certiorari for quashing the orders dated 01.02.2012 and 14.09.2012 passed by the Vice Chairman, Kanpur Development Authority, Kanpur and for issuance of a writ in the nature of mandamus directing the Kanpur Development Authority to allot Plot No. 85, Govind Nagar, District Kanpur in favour of the petitioner.
(2.) The facts as argued by the learned counsel for the petitioner are that the Kanpur Development Authority had published an auction notice on 25.12.2011 in "Amar Ujala" a daily newspaper for allotment of plots in residential areas.
(3.) In pursuance of the said notice, the petitioner deposited registration fee and requested for allotment of plot No. L-85, Govind Nagar, Kanpur and a proposal was also prepared for allotment of the said plot to the petitioner. On 01.02.2012 the Vice Chairman, Kanpur Development Authority, the Respondent No. 2 herein, rejected the allotment. But the petitioner was not informed. Unaware of the order dated 01.02.2012 that had already been passed, the petitioner filed a W-C No. 29130/14: Surendra Kumar Verma v. State of U.P. and Another . writ petition No. 10424 of 2012 which was disposed of by this Court on 28.02.2012 with a direction that petitioner's representation be considered and decided by the Respondent No. 2.;