STATE OF J&K Vs. I. A. ENTERPRISES

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against order dated 30.07.2011 passed by the learned Single Judge of this Court in OWP no. 162/2011 disposing of the writ petition alongwith CMPs. The order has been passed on the agreement of the parties. The impugned order passed by the learned Single Judge shows that a consensus had reached between the parties whereby the appellants were to accept the auction bid of the highest bidder which was submitted in response to Tender Notice dated 05.06.2010. In view of the aforesaid consensus reached between the parties, the writ petition was disposed of giving liberty to the writ petitioner- respondent to re-agitate the matter on the fresh cause available. Interim order dated 21.02.2011 stood vacated.

(2.) MR . Kawoosa, learned counsel for the appellants has argued that there was no instruction to the learned Government Advocate who represented the appellants before the learned Single Judge to act in the manner he did. According to Mr. Kawoosa, a letter dated 09.07.2011 was addressed to the learned Government Advocate to ensure vacation of the stay order passed by this Court in February, 2011 so that further appropriate action for disposal of the accumulated empty bags be taken. Similar letters has been written on 21.07.2011 (R-5).