Ganesh Prasad Shukla vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 298 ALL

Citation : 2012 Latest Caselaw 298 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Ganesh Prasad Shukla vs State Of U.P. Thru Secy. And Others on 13 April, 2012

Bench: Ashok Bhushan, Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 18817 of 2012
 

 
Petitioner :- Ganesh Prasad Shukla
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Shashi Kant Upadhyay
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Prakash Krishna,J.

This petition has been taken on a mention by the learned counsel for the petitioner, as the impugned auction is scheduled to take place on 16.4.12.

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.

Learned Standing Counsel has accepted notice on behalf of respondent nos. 1 and 2.

Issue notice to respondent nos. 3 and 4. Steps may be taken within a week.

Counter affidavit may be filed within 2 weeks.

No fresh auction, scheduled to be held on 16.4.2012, 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 work order dated 31.3.12 already granted to him by the respondent.

List after 2 weeks.

Order Date :- 13.4.2012

sks-grade iv