DEEPAK KUMAR MATHUR Vs. STATE (URBAN DEVELOPMENT)

JUDGEMENT

(1.) Instant bunch of appeals arises out of self same judgment of learned Single Judge impugned dt.21.03.2014.

(2.) Since the lawyers abstained from work and have not provided assistance to their respective clients for almost two months, the litigants appeared in person and made joint request that the appeals may be heard on merits and with consent of the parties, the appeals have been heard & are decided by the present order.

(3.) The facts are noticed from D.B. Civil Special Appeal (Writ) No.742/2014 (Dr. Deepak Kumar Mathur Vs. State of Rajasthan & Ors.). The appellants approached to this Court by filing their respective writ petitions before the learned Single Judge of this Court u/Art. 226 of the Constitution for non-acceptance of their bid despite being highest bidders as alleged without assigning any reason.