KARTAR NATH Vs. STATE OF J&K

JUDGEMENT

(1.) The Municipal Committee Bishnah published a Notice informing the general public of its proposal to Auction lease of its Ten (10) Shops situated at Bye-pass Road near Fatima Convent School, Bishnah. The area of each Shop, the Minimum Reserved Official Bid for Premium, Earnest Money and the Monthly Rent for each Shop was indicated in the Auction Notice.

(2.) Finding that only five Auction Forms were sold before the date fixed for Auction, the Auction date was extended to 28th June, 2007, reducing the amount of Earnest Money from 0.50 lac to 0.25 lac.

(3.) Fourteen offers were received by the Municipal Committee in respect of Ten (10) Shops. Not satisfied with the Response received to the Auction Notice, in that, accept for a few Shops for which Multiple Bids were received, single bids were received in respect of rest of the Shops, the Directorate of Urban Local Bodies, Jammu, the Competent Authority to accept or reject the bids, therefore, directed the Executive Officer, Municipal Committee, Bishnah to go in for Re-auction so as to have healthy competition. The petitioners-Kartar Nath and two others, who are stated to be the only persons who had applied in terms of the Notice seeking consideration of their Bids, have approached this Court questioning the decision of the Directorate of Urban Local Bodies, Jammu.