NEERU SONI Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) WITH the consent of the parties the matter was heard finally.

(2.) THE petitioner. (Smt. Neeru Soni) in W.P. (C) No. 4982/ 2007 and Petitioner (Smt. Vandana Soni) in W.P (C) No. 4983/ 2007 impugns auction notice dated 19-7-2007 (Annexure P-5) and not the cancellation order dated 8-6-2007 of allotment of the shop Nos. F/ 16 and F/15, respectively, in Sheetla Commercil Complex, Bhilai, District Durg.

(3.) THE petitioners received the order dated 8-6-2007 (Annexure P-4) in both the petitions that the auction for allotment of the shops in dispute, held on 27-3-2006, has been cancelled by the State Government. THErefore, the petitioners were directed to make application for refund of the amount of security deposit.