- (1.) Heard learned counsel for the petitioner and the learned Standing Counsel.
(2.) The petitioner has challenged the order passed by the opposite party no.1 by means of which the petitioner's claim of registration over the plot under Freedom Fighter quota has been rejected.
(3.) Learned counsel for the petitioner submits that the petitioner has been registered prior to 1985 and therefore, qualifies under Freedom Fighter quota and he is entitled to the said benefit. The petitioner has to be taken into consideration in the light of the office order issued by the opposite party Awas Evam Vikas Parishad dated 26.02.1993 wherein it has been resolved by the Parishad on 26.02.1993 that the said benefit would be available only upto 1992.;