Khem Karan, J. - (1.) Heard Sri Akhilesh Kalra, the learned counsel for the petitioner and Sri J. K. Sinha, the learned counsel for the State on admission of this writ petition.
(2.) The petitioner has come with a case that he has been given a contract of collecting Toll tax of Mohana Bridge, situated at 383 Kms. on Bilrayan Panwadi Marg in district Jalaun and just at a distance of 2-3 Kms. an illegal bridge is being constructed by Sri Narayan Das and the construction of bridge by Sri Narayan Das' is likely to adversely affect his contract. It is said that he gave representation to the Collector and Commissioner for taking suitable action in the matter, but they kept the matter with them and consequently, the petitioner had no remedy but to make reference under Rule 6 of the U. P. Tolls Regulation Levy and Collection Rules, 1980. He submits that this reference is lying with the Government and is not being decided.
(3.) Sri Kalra, learned counsel for the petitioner has submitted that this writ petition may be disposed of with a suitable direction to the Government to dispose of the reference under Rule 6 of the said Rules of 1980.;