MINI BUS WORKERS UNION Vs. STATE AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appear has been preferred against the judgment and order dated 18.5.2017 passed by the writ court in OWP No. 637/2017 whereby the writ petition filed by the petitioner/respondent No. 4 herein, has been allowed.

(2.) Briefly stated the material facts are as under:

(3.) The Jammu Development Authority (for short, 'JDA') issued e-tender notice vide e-NIT No. JDA/II/e-NIT/2015-16/56 dated 16.9.2016, inviting bids for a parking lot at Maheshpura Chowk Near K.C. Theater, Jammu from eligible contractors and firms. Petitioner/respondent No. 4 being eligible applied for the same and was found to be the highest bidder at Rs. 3,56,250/-. The said amount appears to have been deposited by the petitioner, based whereupon, an allotment was made in favour of the petitioner w.e.f., 14.12.2016 to 13.12.2017 for a period of one year. Physical possession of the parking lot, however, was not handed over to the petitioner, which forced the petitioner to file a writ petition bearing OWP No. 637/2017, seeking a writ of mandamus to the respondents to handover the possession of the parking lot in question.