VIJAY JAISWAL Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Articles 226 and 227 of the Constitution of India, the petitioner has sought quashment of Annexure P/17 dated 2-6-1994, issued by Chief Executive Officer of Jabalpur Development, Authority.

(2.) This Court vide order dated 30-6-1994 while admitting the petition directed the parties to maintain status quo and it was specifically directed that petitioner shall not be dispossessed and that interim order is still continuing.

(3.) Before I deal with the merit of this petition, it would be appropriate to mention that the petitioner's bid was accepted by respondent No. 2 and the bid of respondent No. 3 was rejected. Respondent No. 3 assailed the action of petitioner No. 2 by filing W.P. No. 3726/1993 before this Court which was dismissed in default on 26/4/2004. The stand of Jabalpur Development Authority (respondent No. 2) in the petition of respondent No. 3 is that the bid of the present petitioner has been validly accepted and that of respondent No. 3 has been rightly rejected.