SHABIR HUSSAIN BHAT Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioner appears to have been allotted a car parking contract at State Motor Garages Parking near press enclave at Srinagar vide letter dated 19.06.2012. This letter was issued by the Deputy Director (R&R), Land Management, SDA, informing the petitioner that his bid for an amount of Rs. 5. 65 lacs being the highest has been accepted.

(2.) The parking contract was for a period of one year from July 3, 2012 to July 2, 2013.

(3.) The grievance of the petitioner is that even when the contract was for one year, the State Motor Garages car parking area was handed over to the petitioner on July 24, 2014.