B.S.CHAUHAN, J. - (1.) THIS writ petition has been filed raising the grievance that petitioner had been allotted a place by the learned S.D.M., Kul Pahar, Mahoba, for running a photostat copy shop in tehsil premises. The term has expired, and though the petitioner had deposited the amount further, instead of allowing him to continue, respondent No. 5 is going to be allotted the said photostat copy shop's premises.
(2.) THE learned standing counsel has raised the serious objection that there is no provision for this kind of allotment either to the petitioner or somebody else, and in absence of any statutory rules, the land etc. should be allotted either by inviting tender or holding public auction. In Sachchidanand Pandey v. State of West Bengal, (1987) 2 SCC 295, the Hon'ble Supreme Court held that while dealing with public property, the executive must make an endeavour to dispose it of by public auction or by inviting tenders, though that is the ordinary rule, may not be an invariable rule. Where there are compelling circumstances necessitating the departure therefrom then the reasons for the departure must be rational and should not be suggestive of discrimination. Appearance of public justice is as important as doing justice. Therefore, in case of dealing with public property, certain percepts and principles have to be observed and public interest is the paramount consideration and when a public property is disposed of, they should try to get the maximum price.
(3.) IN Ram and Shyam Co. v. State of Haryana, AIR 1985 SC 1147, the Hon'ble Supreme Court held as under : 'A welfare State exists for largest good of the larger number, more so when it proclaims to be the socialist State dedicated to eliminate poverty. All its attempts should be to obtain the best available price while disposing of its property because the greater is the revenue, the welfare activities will get a fillip and shot in the arm. Financial constraints may weaken the tempo of activities. Such an approach serves the larger public purpose of extending welfare activities primarily for which the Constitution envisages the setting up of a Welfare State.' ;