ZAFFAR AHMAD WANI Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner filed writ petition on 12th January, 2011 seeking restraint on respondents for re-tendering the Plantation Beat Gagerdoub Ghat Narbal and also a writ of mandamus commanding respondents to issue formal allotment order in favour of petitioner for Plantation Beat Gagerdoub Ghat Narbal in terms of notifi cation dated 15th December, 2010-Annexure A to the writ petition.

(2.) Writ petition came up for consideration on 13th January, 2011 when a notice was issued and respondents were also directed not to go for fresh auction.

(3.) Respondents have filed reply and stated therein that nodoubt the petitioner has figured as highest bidder but the said auction was cancelled because represen tation was received from public that the wealth of Panchayat Halqa Narbal has been handed out against peanuts and accordingly order was made dated 7th January, 2011.