- (1.) BY the Court.- 1. Heard Shri M.K. Gupta assisted by Shri Vatsal Srivastava for the petitioners. Learned Standing Counsel appears for respondent No.1. Shri M.L. Verma, Sr. Advocate assisted by Shri Ravindra Kumar and Shri Ramendra Pratap Singh appear for the respondents.
(2.) THE petitioner, "Air Force Naval Housing Board" (in short, the Board) is a society registered under the Societies Registration Act, 1860 in the year 1980 with the main object to promote suitable housing schemes for serving air force and naval personnel on all India basis as per the welfare measure at no profit no loss basis. The Board constructs group housing project for defence personnel to provide residential houses to both serving as well as retired officers and their widows, who are spread all over for national security reasons. The Board established in the year 1979-80 has constructed approximately 16,000 units, all over India known as "Jal Vayu Vihar Societies". By this writ petition the Board has prayed for quashing the order dated 19.12.2008 passed by the New Okhla Industrial Development Authority (NOIDA), Distt. Gautam Budh Nagar U.P. by which its application for allotment of group housing Plot NO.GH-001, Sector 49 Noida; and group housing Plot No.GH-002, Sector 100 Noida measuring 40,000 sq. mtr. each at the reserved price of Rs.20,400/- per sq. mtr. were rejected as the Board was not found technically qualified and the pay order/demand draft towards registration money of Rs.5 crores each was returned.
(3.) THE petitioners have also prayed for a direction to consider its bid for allotment of these plots. The prayers were amended on an application by Court's order dated 12.1.2009. By the newly inserted prayer the petitioners have also prayed for direction to quash the order dated 19.12.2008 passed by the Desk Officer (GHP) under the directions of respondent No.2 pertaining to allotment of plots in question to the newly impleaded respondent Nos.5 and 6.;