- (1.) The matter comes up on an application No.1/2019, filed by the petitioners where prayer has been made against the respondent-JDA to charge cost of Plot/Shop/Godown/Garrrage @ 1111/- from transporters as they had applied before the cut off date i.e. 15th March, 2004 and also deposited registration amount with J.D.A in 2004 after being successful in first lottery.
(2.) This Court finds that the main prayer in the writ petition is also to the same effect of allotment of the shops @ 1111/- per sq. mtr. This Court on 18th May, 2018, while issuing notice on the writ petition, has passed an interim order that no coercive action shall be taken against the petitioners.
(3.) This Court finds that relief prayed in the misc. application cannot be granted as the main relief itself is seeking same direction as has been sought in the application.;