HAZI BAHAR AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri H. N. Singh, learned Counsel for the petitioner, and Sri C. K. Parikh, learned Counsel for Nagar Palika Parishad, Saharanpur, and the learned Counsel for the respondent No. 4.

(2.) THE petitioner has filed the present writ petition, inter alia, praying for quashing the order dated 6. 2. 2008 and the order dated 1/15. 4. 2008 passed by the Executive Officer, Nagar Palika Parishad, Saharnpur, copies whereof have been filed as Annexure Nos. 10 and 12, respectively to the writ petition.

(3.) IT is averred in the writ petition that Nagar Palika Parishad, saharanpur invited bids for the collection of fee from animal market, Kemela road situated near the Slaughter House in Saharanpur for the year 2007-08. The petitioner participated in the said bid, and his bid for a sum of Rs. 35,84,000. 00, being highest, was accepted by the Executive Officer, Nagar palika Parishad, Saharanpur.