GANESH DUTT BAJPAI Vs. STATE OF U P

JUDGEMENT

(1.) THE petitioner prays for the quashing of an order of the State Government suspending the execution of a resolution of the Nagar Mahapalika, Kanpur, and an order of the Deputy Mukhya Nagar Adhikari made pursuant to it.

(2.) WITH a view to implementing certain development schemes, the Nagar Mahapalika on July 18 1962 decided to allot a number of plots to Transport Agencies and Luggage Carriers, and invited applications for allotment of these plots. The Executive Committee of the Mahapalika constituted a Sub-committee to process the applications and finalise the allotments. Apart from this, an allotment of flats, houses and shops was also made by the Executive Committee.

(3.) A preliminary objection has been raised to the maintainability of this petition. It is urged that the petitioner has no such interest in the quashing of the Government order as can entitle him to maintain the petition. Having heard learned counsel for the parties, I am of opinion that the preliminary objection must be sustained.