B.K.Roy, D.R.Chaudhary, JJ. - (1.) THE petitioner has come up with a prayer to quash the communication dated 20th February, 1999 of Anita Bhatnagar Jain, Special Secretary, U.P. Government made to the District Magistrate, Mathura intimating the decision of the State Government canceling the proceedings in relation to the public auction of land measuring 2240 Sq. meters situated on the National Highway held on 26.11.1998 by the Nagar Palika Parishad, Kosi kalan District Mathura on the ground that despite the fact that the orders were passed for holding auction of 589.30 Sq. meters only as reported by the Commissioner, Agra, is being annulled on various grounds taken in the writ petition. Affidavits have been exchanged between the parties.
(2.) HAVING heard Sri Rajesh Tandon, learned counsel appearing on behalf of the petitioner and Sri K.S. Kushwaha, learned Standing Counsel appearing on behalf of Respondent Nos. 1 and 2 and Sri Ramji Saxena, learned Counsel appearing on behalf of the Nagar Palika Parishad, Kosi kalan, District Mathura we do not find sufficient reasons to exercise out jurisdiction to quash the impugned order but in the peculiar facts and circumstances of this case we give liberty to the Petitioner to make a representation before the State Government ventilating his grievances within a period of one months, which, if made, shall be considered and disposed of by assigning reasons expeditiously preferably within a period of three months. This writ petition is disposed of accordingly.
(3.) NO costs. Let a copy of this order be handed -over within one week to Sri K.S. Kushwaha, learned Standing Counsel for its intimation to and follow up action by the authority concerned, if such a representation is filed within the time granted by us.;