HARI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) It appears that an Advertisement for Auction of Tahbazari Theka for the period of 1.4.2012 to 31.3.2013 in respect of various places, including Muradganj, mentioned in the Advertisement was issued on 12th March, 2012. It further appears that the Tahbazari Theka/Contract was granted in favour of the respondent No. 5.

(2.) The petitioner is aggrieved by grant of Tahbazari Theka/Contract in favour of the respondent No. 5, and has filed the present Writ Petition seeking various reliefs.

(3.) From narration of the facts given above, it is evident that the Tahbazari Theka/Contract granted in favour of the respondent No. 5 has been for the period from 1.4.2012 to 31.3.2013.