Irshad Ali, J. - (1.) Heard Sri Ashutosh Mishra, learned counsel for the petitioner, learned Standing counsel for the respondent no. 1 and counsel for the respondent nos. 2 to 4.
(2.) By means of the present writ petition, the petitioner has challenged the order dated 27.12.2006 passed by respondent no. 2 whereby the allotment of flat made in favour of petitioner Smt. Alka R. Mahajan has been cancelled.
(3.) Learned counsel for the petitioner submitted that a scheme, code no. 2001-2002 (H) (03) was published by the New Okhla Industrial Development Authority for the allotment of flats by way of draw of lots. The petitioner applied vide Application No. 700 dated 5.1.2002 under the aforesaid scheme from her address 71/A Muirabad, Opposite St. Peters Church, Allahabad. He further submitted that the petitioner due to a matrimonial dispute with her husband, was living separately from her husband, hence, she moved the aforesaid application by enclosing banker's cheque No. 900749 as Rs. 2 lacs drawn on Punjab National Bank Naraina Vihar, New Delhi on 5.1.2002. In pursuance to the said application, the petitioner was allotted HIG Flat in Sector-52 NOIDA and in pursuance thereof a letter was issued to her on 11.1.2002 and thereafter, permanent allotment letter was issued to the petitioner on 26.4.2002, accordingly, Flat No. 9-B Block E-5, Sector 52, NOIDA was allotted to the petitioner. He further submitted that the petitioner had also deposited certain amount in installments with the NOIDA.;