SUNIL GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed this writ petition for issuance of direction in the nature of certiorari for setting aside public auction notice for auction of cancelled booths of District Administrative Complex Jalandhar (Annexure P-1), it being against the judgment dated 18.11.2015 (Annexure P-2) passed by the Coordinate Bench of this Court in case of "Jalandhar Licence Association and others vs. State of Punjab and others", with further direction to the State to lay down criteria for allotment of booths in the District Administrative Complex, in terms of aforesaid judgment.

(2.) As per the petitioner, one booth was allotted to his grand father in Tehsil Complex Jalandhar. After his death, the said booth was occupied by Vinod Kumar, father of the petitioner. Finally, the said booth bearing No.210 was allotted to said Vinod Kumar vide allotment letter dated 28.09.2000 (Annexure P-5). The father of the petitioner remained in possession of the same till his death in 2006. The petitioner also used to work as a Typist alongwith his father in the said booth. After the death of Vinod Kumar, the aforesaid allotment was cancelled. The petitioner filed CWP No.4674 of 2012, which was disposed of with direction to the authorities to consider and decide his representation and till then status quo be maintained. Thereafter, representation of the petitioner was declined by the District Administration. On this, he filed CWP No.13041 of 2013, titled "Sunil Gupta and another vs. State of Punjab and others", which was disposed of on 15.01.2015 (Annexure P-8).

(3.) Subsequently, Jalandhar Licence Association filed CWP No.9066 of 2015, which was disposed of vide judgment dated 18.11.2015 (Annexure P-2). In 2016, the petitioner being Punjabi Typist applied for allotment of booth No.210 vide Annexure P-11. However, without taking any decision on Annexure P-11, the said booth and other booths in District Complex, Jalandhar have been put to auction through impugned notice (Annexure P-1).