M.KATJU, J. - (1.) HEARD learned counsel for the parties.
(2.) THIS writ petition has been filed for a writ of certiorari quashing the impugned advertisement dated 14 -4 - 2003 Annexure 8 to the writ petition and for a mandamus directing the respondents not to interfere with the petitioner's exhibiting its hoardings within the Nagar Nigam limits of Ghaziabad. The petitioner is a partnership firm and is engaged in the business of outdoor advertisement including exhibition of hoardings on the roadsides and other places within the limits of Nagar Nigam Ghaziabad. An advertisement was published in 'Times of India' dated 5 -9 -1997 for grant of a contract for five years for fixing hoardings within the limits of Nagar Nigam, Ghaziabad. True copy of the same is Annexure -1 to the writ petition. In paragraph 5 of the writ petition it is alleged that the petitioner's bid was found to be highest and he was given the contract for Rs. 1.70 crores for a period of five years. True copy of the agreement between the petitioner and the respondent No. 1 dated 7 -4 -1998 is Annexure -2 to the writ petition. The period of the said contract is expiring on 31 -5 -2003.
(3.) IT is alleged in paragraphs 6 to 9 of the writ petition that although under the aforesaid agreement the entire site was to be handed over to the petitioner by 31 -5 -1998 the entire site was not handed over. Hence the petitioner filed writ petition No. 17898 of 1998 in which an interim order was passed on 21 -5 -1998 vide Annexure 3 to the writ petition. The petition was, therefore, disposed off in terms of the aforesaid interim order vide Annexure 4 to the writ petition. By the aforesaid order the respondents were directed not to interfere with the petitioner's erection and exhibition of hoardings on the basis of the agreement dated 7 -4 -1998.;