ZUNAID KHAN Vs. MUNICIPAL BOARD, PARISHAD, RUDRAPUR

JUDGEMENT

(1.) HON 'ble Rejesh Tandon, J. By the present writ petition the petitioner' has prayed for quashing of the order dated 2.4.2004. Further the petitioner has prayed for a writ of mandamus directing the respondents to allow the petitioner to collect the TahBazari on the terms and condition of the contract.

(2.) TAH Bazari was in respect of the period from 1.4.2003 to 31.3.2004, the period had already expired during the pendency of the writ petition. Further, the impugned order having been - passed without assigning any reasons therefore, liberty is given to the respondents to pass fresh order in accordance with law. At the time of admission of the writ petition following order was passed on 7.4.2003 : -

(3.) BRIEFLY stated an invitation for making offers from general public within the Municipal limit of Rudrapur, District Udham Singh Nagar for collection of TahBazari in respect of disposal of dead animals, the issue of a license for Riksha etc. collection of parking fees and fixing of hordings. The auction was fixed for 27.2.2003. However, the said date was postponed to 2.3.2003.