- (1.) Heard Shri Vivek Prakash Mishra, learned counsel for the petitioner and Shri Bhanu Bhushan Jauhari for respondent nos.2 and 3 and learned Standing Counsel for respondent no.1.
(2.) The petitioner is seeking quashing of the order dated 9.12.2009 as well as the appellate order dated 13.2.2019.
(3.) Briefly stated facts of the case are that the Greater Noida Authority had launched various schemes for allotment of land for residential purposes, one of the scheme being FDP-1 launched in the year 1998-1999. The husband of the petitioner, G.K. Rai, applied for one of the residential plots in the said scheme and he was allotted the Plot No.320, Block E, Sector Gamma, Greater Noida on 15.1.1999, the area being 60 sq. meters. The aforementioned G.K. Rai then transferred the said allotment to the petitioner, his wife, as per Rules on 25.3.2003. Thereafter, a lease deed was executed between the petitioner and respondent no.2 on 29.3.2003.;