Virendra Kumar Dixit, J. - (1.) Heard learned counsel for the petitioner Sri Sanjay Kumar and Sr .C. Mukherjee for the Nagar Panchayat, Lalganj.
(2.) The petitioner's grievance is that, though he had applied for registration as contractor with the Nagar Panchayat, Lalganj on 22.6.2010, but without listing him as contractor, the tenders have been floated on 29.7.2010, depriving him from participating in the said tender process and awarding the contract to the favoured ones.
(3.) Sri D.C. Mukherjee, appearing for the Nagar Panchayat, Lalganj, submitted that though the application for registration was filed on 22.6.2010, but verification of character etc. was done by the Additional District Magistrate on 11.8.2010 and unless the documents are completed, the registration was not possible. He further says that till the petitioner is listed as contractor, he could not have participated in the tender process.;