Allahabad High Court
Basantlal Gupta vs State Of U.P.Through Prin. Secy. ... on 29 July, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 7140 of 2010 Petitioner :- Basantlal Gupta Respondent :- State Of U.P.Through Prin. Secy. U.P.Civil Sectt. Lko.And Or Petitioner Counsel :- Anurag Shukla Respondent Counsel :- C.S.C.,K.S.Pawar Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
After hearing the parties counsel, we decline to entertain the petition, as the matter regarding non-acceptance of the bid lies within the domain of Avas Evam Vikas Parishad and the authority having power to approve the bid. We, therefore, dispose of the writ petition with the direction that the petitioner may make a representation to the Housing Commissioner within 24 hours, which if made, shall be considered and disposed of, in accordance with law. In case the representation is not made within 24 hours, the benefit of this order would not be available to the petitioner. Order Date :- 29.7.2010 Sachin Let a certified copy of this order be supplied to the learned counsel for the petitioner, on payment of usual charges, today itself. Order Date :- 29.7.2010 Sachin