M.Katju, J. - (1.) This writ petition was filed for a mandamus directing respondent No. 1 the Nagar Nigam, Meerut not to settle the contract in respect of advertisement hoardings in favour of respondent No. 2 and to restrain the respondents from interfering with the possession of the petitioner over the hoarding sites.
(2.) We have heard learned counsel for the parties.
(3.) It has been alleged in paragraph 2 of the petition that the petitioners are engaged in the business of advertising by fixing hoardings on the roadsides within the municipal limits of the Nagar Nigam, Meerut. In paragraph 3 of the petition, it is alleged that the Nagar Mahapalika (now known as Nagar Nigam) has framed rules for settling such contracts. True copy of the rules is annexed as Annexure-1 to the petition.;