- (1.) The petitioner applied for allotment of industrial plots which was required to be submitted online. According to the petitioner, the deposit of earnest money was also required to be deposited online, which they could not do so on account of technical glitch on the computer system of the authority. In similar circumstance, this Court in Writ C No. 49926 of 2017 (Ashok Kumar Singh and Another Vs. State of U.P. and Another) had passed an order dated 02.11.2017 permitting the said petitioner to deposit the money after the cut-off date.
(2.) The petitioner has filed the present writ petition praying that he is also entitled for the similar relief.
(3.) Sri Vinayak Nath Singh, Advocate holding brief of Sri Kaushalendra Nath Singh states that the draw of lots has already happened on 19.01.2018 and therefore, nothing can be done insofar as the petitioner is concerned.;