VIKASH KUMAR JAISWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioner would call in question the impugned order (Annexure-P-5) and the order (Annexure-P-6), whereby auction of Shop No.16 of Municipal Council, Surajpur in favour of the petitioner for a sum of Rs.2,60,000.00 has been cancelled and the State Government has directed the concerned Municipality to re-auction the shop.

(2.) Indisputably, the Municipal Council, Surajpur issued auction notice on 22/2/2012 for allotment of 33 shops by auction to be held on 13/3/2012. The petitioner deposited the earnest money and participated in the auction for Shop No.15 and 16. For Shop No.15, his bid amount of Rs.6,30,000.00 has been accepted and finalized by the State Government, whereas for Shop No.16, the bid amount of Rs.2,60,000.00 has been turned down by the State Government and the concerned Municipality has been directed to re-auction the shop.

(3.) Assailing the orders, Shri Sanjay Patel, learned counsel for the petitioner, would submit that the petitioner has not been served with any show cause notice or afforded opportunity of hearing before issuance of the impugned orders, therefore, they are patently illegal being in violation of the principles of natural justice.