KAYTEE AND COMPANY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has challenged the order dated May 24, 2006 (Annexure P-4) whereby the Municipal Council, Phagwara-respondent No. 3 has ordered the cancellation of the contract for lifting of the grabage which had been earlier awarded in favour of the petitioner.

(2.) Written statement on behalf of respondents No. 3 & 4 has been filed in the Court today. The same is taken on record. A copy thereof has been supplied to the counsel for the petitioner.

(3.) The preliminary grievance raised by the petitioner-Company is that the order of cancellation dated May 24, 2006 Annexure P-4 has been passed by the Municipal Council without affording any opportunity of hearing to the petitioner- Company and without serving any show-cause notice upon it.