SKYNET CREATIONS Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard. The appellant has filed this appeal against the order dt. 15.2.2013 passed by the learned Single Judge in W.P. No. 924/2013

(2.) Respondent No. 1-Municipal Corporation issued a notification and invited applications for the purpose of allotment of erection of hoardings at certain places. The petitioner submitted its bid in pursuance to the aforesaid advertisement and he also deposited security of Rs. 5 lac with the Municipal Corporation. His bid was found highest and it was accepted by the Corporation. He was directed to deposit the amount in accordance with the terms and conditions of the contract. The appellant did not deposit the amount neither he had executed the agreement as per the terms and conditions of the contract. Thereafter, the Commissioner, Municipal Corporation Gwalior vide order dt. 19.1.2013 forfeitured the amount of security of the appellant and also blacklisted the appellant.

(3.) Against the aforesaid order, the appellant filed a Writ Petition before the Writ Court. Learned Writ Court dismissed the Writ Petition vide impugned order after holding that there was no violation of any statutory provision or fundamental right or legal right of the appellant.