ARVINDBHAI NANJIBHAI NAGRECHA Vs. VIRPUR GRAM PANCHAYAT

JUDGEMENT

(1.) . This appeal is directed against the order dated March 31, 1997 passed by the learned Joint Civil Judge (S.D.), Gondal, rejecting the Application for interim injunction (Ex. 4) in Special Civil Suit No. 38 of 1997.

(2.) . The appellant-plaintiffs filed the present suit for challenging the decision of respondent No. 1-Virpur Gram Panchayat to renew the contract for collection of octroi in favour of respondent No. 2-Ijaradar for the year 1997-98 without giving any public notice or advertisement inviting bids for such a contract for the year 1997-98.

(3.) . It is an admitted fact that respondent No. 2 was given contract for collection of octroi by the respondent Gram Panchayat for the previous year, i.e., 1996-97 after giving a public advertisement in the newspapers inviting offers for Octroi Ijara for one year and the upset price was fixed at Rs. 13,50,000.00 as per the price determined by the Taluka Development Officer, Jetpur Taluka, District Rajkot. The contract for the year 1996-97 was given to respondent No. 2 for an amount of Rs. 15,66,000.00. The respondent Gram Panchayat has renewed the contract for Octroi Ijara in favour of respondent No. 2 for this year, i.e., 1997-98 for an amount of Rs. 16,25,000.00.