GURJIT SINGH (D) Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 23/10/2013 passed by the High Court of Punjab and Haryana at Chandigarh in Letters Patent Appeal Nos. 2130/2011 and 2131/2011 and the subsequent order dtd. 17/12/2013 passed in CM No. 5249/2013 in LPA No. 2130/2011, by which, the Division Bench of the High Court has dismissed the Said Letters Patent Appeals thereby confirming the judgment and order passed by the learned Single Judge dismissing the writ petitions, the original writ petitioner has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under: ­

(3.) Shri P.S. Patwalia, learned Senior Advocate, appearing on behalf of the appellant(s) has vehemently submitted that the learned Single Judge as well as the Division Bench of the High Court have materially erred in confirming the allotment of the auction platform in question, in favour of original respondent No. 5.