Anubha Rawat Choudhary, J. - (1.) Heard Mr. A.K. Sahani, counsel appearing for the petitioner.
(2.) Heard Mr. Gaurav Baibhav, counsel appearing for the respondents.
(3.) This writ petition has been filed by the petitioner for the following reliefs:- "a. For quashing the letter bearing No. TA/ Est /2010-288 dated 13.08.2010 (Annexure-8) whereby and whereunder the respondent no. 4 purported to have regretted the claim of the Petitioner for allotments of Quarter No. B-2662/2 on long term lease on exteaneous ground and for a direction upon the respondents for allotment of the aforesaid quarter being Quarter No. B-2662/2 on Long Term Lease on extraneous ground. b. For issuance of a writ or in the nature of mandamus commanding upon the respondents to consider the case of the Petitioner for allotment of the aforesaid quarter being quarter No. B-2662/2 on Long Term Lease after accepting the balance amount within a specified period.";