- (1.) Supplementary affidavit filed by the petitioner is taken on record.
(2.) Heard learned counsel for the petitioner and Sri Satish Chaturvedi, learned counsel for respondents no. 3 to 5.
(3.) Petitioner has approached this Court seeking a writ of certiorari to quash the notification dated 08.03.2018 published in the newspaper dated 10.3.2018 and the consequential e-tender notice dated 08.03.2018 issued by the Chief Engineer, Moradabad Development Authority inviting tenders for raising construction of EWS houses on plot no. 357 area 2.11 acres (hereinafter referred to as the 'plot in dispute') situate in village Shapur Tigari, district Moradabad.;