VIJAYA PATKI Vs. NAGPUR IMPROVEMENT TRUST

JUDGEMENT

(1.) Heard petitioner's Advocate.

(2.) The Nagpur Improvement Trust (NIT) allots the shop in two manners. One is, by conducting the auction by publishing tender and second is, by spot auction. The present petitioner filed her tender in a sealed envelope for allotment of shop situated at NIT Complex, Gandhi Nagar, Hill Road, Nagpur. For the same shop, bids are called in a spot auction. Certain persons who are defaulters by NIT were allowed to participate in the spot auction against the rules. The petitioner and others objected. The NIT cancelled the process vide decision dated 07-04-2018.

(3.) The petitioner was having grievance only against the procedure followed at spot auction. She was desirous of continuing the process followed by tender. But, the entire process was cancelled. This decision is challenged by way of this Writ Petition.