HARISH SINGH BACHI SINGH AND CO Vs. DIRECTOR

JUDGEMENT

(1.) (Oral)

(2.) SINCE both the special appeals raise a common issue, the same is being decided together.

(3.) THE essential facts leading to the filing of the appeals is that the Mandi Samiti framed a scheme in the year 2003 for the construction and allotment of the shops in Naveen Mandi yard at Haldwani. Against the allocation of the shops, one trader filed a suit and, thereafter, filed writ petition No.1258 of 2005 (M/S) in which an interim order was passed staying the policy with respect to the allotment of the shops. Eventually, the said writ petition was dismissed by a judgment dated 30th March, 2009.