SANJEEV VAVIKAR Vs. KRISHI UPAJ MANDI SAMITI

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above mentioned cases were heard analogously together and a common order is being passed. The fact of W.P. No.1114/10 are being narrated as under :

(2.) THE petitioner before this court, Proprietor M/s Flower Valley has filed the present petition being aggrieved by an order dated 25.1.2010 passed by the respondent No.3 cancelling the auction in the matter of allotment of shops, which was held on 12.10.2009.

(3.) IT has also been argued that power of cacellation is not in existence under the rule. The petitioner has prayed for quashing of the impugned order dated 25.1.2010.