AMIT KRUPASHANKAR SHARMA Vs. COLLECTOR

JUDGEMENT

(1.) Learned counsel for the petitioner mentioned this matter in the morning for seeking urgent circulation today itself on account of the fact that on-going Handy Craft Expo is affected on account of the order passed by respondent No.1 without affording any opportunity whatsoever to the petitioner and the petitioner's attempt to seek audience from the concerned failed. The Court accordingly granted permission and the matter was permitted to be circulated today itself and thus it has been listed after recess.

(2.) Learned AGP Mr.Raval submits that this matter may not fall under the contract or the matter arising out of the contract as the rent agreement on which reliance is placed is cancelled by the Nagarpalika as it could be seen from pages 36 and 40.

(3.) We are of the view that the matter and the facts narrated thereunder would leave no manner of doubt to hold that the matter is arising out of the contract and prima facie, it would be a matter relating to the contract and the tender.