UMA NATH SINGH,J. - (1.) HEARD learned counsel for parties and perused the writ records.
(2.) LEARNED counsel for petitioner submitted that State did not consider her claim for a plot under the 'oustees quota' proportionate to the land acquired nor her application was processed in general category. On the other hand, learned counsel for HUDA, submitted that after receipt of petitioner's application, she was asked to exercise option and she opted for consideration of her application under 'oustees quota'. Learned State counsel referred to Annexure P13 to show that petitioner's application was considered under oustees quota and was rejected.
(3.) THIS is also a submission of learned counsel for HUDA that petitioner purchased the land in question after Section 4 Notification issued on 16.3.1999, thus, her case could not have been considered for allotment of a plot under 'oustees quota'.;