NISHY CHARAK Vs. STATE AND ORS

JUDGEMENT

(1.) Petition is admitted for hearing.

(2.) With the consent of the learned counsel for the parties, the matter is heard finally.

(3.) In this writ petition, the petitioner inter alia seeks a writ of certiorari for quashing the order dated 24.08.2017, issued by respondent No. 3, by which the contract awarded to the petitioner for charging parking fee has been cancelled. The petitioner also seeks a writ of mandamus commanding the respondent Nos. 2 & 3 not to forcibly take the possession of the parking slot situated at Maheshpura Chowk, Near K. C. Theatre, Jammu from the petitioner and allow the petitioner to perform her the duties of allottee of the aforementioned parking slot as per order dated 112.2016, issued by respondent No. The petitioner further seeks a writ of mandamus commanding the respondent Nos. 2 & 3 to handover the staff room along with its allied barrier etc to the petitioner, so that the petitioner will be in a position to perform her the duties of allottee.