- (1.) Heard Shri Sarvesh Kumar Tiwari, learned counsel for the petitioner, learned Standing Counsel as well as Shri Shailendra Singh Chauhan, learned counsel for opposite parties no.4 and 5.
(2.) As the point involved in the present writ petition is trivial in nature so with the consent of the parties the writ petition is being heard and decided at the admission state. Notices to the opposite party no.6 is dispensed with. The petitioner M/S Imperia Structure Limited is a company registered under Companies Act, 1945 having its registered office at 25, Mohan Co-operative Estate, New Delhi.
(3.) The petitioner has launched a project/ scheme in the name and style of Miraj Homes, located at GH-F Pocket, Jaypee Greens Sports City, SDZ, Sector 25, Yamuna Expressway Industrial Development Authority Area on land leased by Yamuna Expressway Industrial Development Authority (hereinafter referred to as "said project"). In respect of the land in question on 28.4.2013 opposite party no.6 Ms. Iqbal Kaur submitted an application for allotment of apartment and she has been allotted an apartment bearing no.1804 on 18th Floor in Tower 6 of Miraj Homes. Thereafter certain disputes have taken place between petitioner and opposite party no.6 as such the matter as come up for consideration before opposite parties no.4 and 5 in which an order dated 18.4.2018 has been passed (Annexure - 5) thereafter, the opposite party no.1 issued an order dated 19.06.2018 (Annexure no.6). In pursuance to the same an order dated 19.7.2018 has been issued by the opposite party no.5 thereby modifying the order dated 18.4.2018. The relevant portion is quoted hereinbelow. ...[VERNACULAR TEXT OMITTED]...;