VINODKUMAR BECHARBHAI PARMAR Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioner has prayed for direction to the respondents to accept his bid and allot the shop No.4 in the building constructed by the respondent No.2 -Gondal Nagarpalika.

(2.) SHORTLY stated, the facts are as follows.

(3.) THE respondents have opposed the petition by filing affidavit. In addition to contending that the petition is belatedly filed, stated that the petitioner is a well -to -do person. He has petrol pump and other properties in his name. He is owner of Saurashtra Trading Company. Shop Nos.4, 22 and 23 were allotted by the Municipality to the other members of the Scheduled Caste community who were needy. One person who was occupying the cabin where the shopping center was constructed, was given a shop. The other shops were allotted to other scheduled caste members who had small income. Further auction was held on 11.2.1988, in which, the petitioner did not participate.