TAHIR Vs. GAON SABHA & ORS.

JUDGEMENT

(1.) AN application dated 1-3-1996 was moved by way of Revision against the order dated 7-2-1994 and 6-1-1994 passed by the Parganadhikari. It has been alleged in the application the cancellation of auction vide order dated 6-1-1994 was illegal.

(2.) A perusal of the order dated 6-1-1994 reveals that it is a well-reasoned order where reasons for not accepting the auction bid have been brought out. In fact, no right had accrued to the highest bidder till the bid was accepted. SDO, being the accepting authority, did not accept the proposal on the grounds mentioned in the rejection order which is in the interest of public good. The order of re-auction did not deny the applicant to rebid again and, hence, this order cannot be turned as illegal or without authority.

(3.) THE revision application is, therefore, rejected. It has also become infructuous on the ground that the lease rights were given for 10 years and this period has already elapsed.