Chandrabhan Singh vs State Of U.P. And Others
2012 Latest Caselaw 285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 18667 of 2012
 

 
Petitioner :- Chandrabhan Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Kshetresh Chnadra Shukla,Manoj Kumar Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

Conect with CM WP No. 17918 of 2012: Naveen Kumar Singh Vs. State of U.P. and others.

Petitioner's case is that he, being the highest bidder in the auction, was permitted to realise the parking fee at taxi stand. However, now in pursuance of the Government Order sdated 2.4.12 and 5.4.12, fresh auction is going to take place.

Issue notice to respondent nos. 4 and 5. Steps may be taken within a week.

Counter affidavit may be filed within 2 weeks.

No fresh auction in pursuance of the aforesaid G.Os. shall take place and the petitioner shall be permitted to realise the parking fee in pursuance of the agreement dated  28.3.12 entered to between the petitioner and the respondents for the purpose.

List after 2 weeks.

Order Date :- 13.4.2012

sks-grade iv