RATAN KUMAR SINGH Vs. TAHSILDAR SADAR VARANASI

JUDGEMENT

(1.) Sri Mukesh Prasad, the learned counsel appearing for the petitioner and Sri H.R. Mishra, the learned counsel appearing for the respondents, have been heard and the record has been perused. With the consent of the learned counsel for the parties, the petition is being disposed of finally, at the admission stage itself.

(2.) By means of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing the citation dated 16.6.1992, a copy whereof is Annexure-1 to the writ petition, issued by the respondent No. 1 against the petitioner.

(3.) The foreign liquor shops of Robertsganj, and Duddhi, in the district of Sonebhadra, were put to annual auction for the year 1992-93. The auction was held on various dates, as the minimum target fixed by the State Government could not be achieved. In the auction held on 23.3.1992, the petitioner offered a bid of Rs. 1,26,00,000. (One crore twenty six lakhs) and in the auction held on 30.4.1992, one Shambhoo Nath offered a bid of Rs. 80,50,000. (Eighty lakhs fifty thousand) in respect of both the groups of shops.