- (1.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India, inter alia, praying for quashing the Order dated 26.9.2012 (Annexure-11 to the writ petition) and its consequential Order dated 6.10.2012 (Annexure-12 to the writ petition), passed by the District Magistrate, Hapur (respondent No. 2). It appears that an Advertisement dated 25.4.2012 was published in the Newspapers on 26.4.2012 inviting tenders for grant of contract for collection of Loading/Unloading Parking Fee. Pursuant to the said Advertisement, the petitioner and four other persons submitted their tenders. When tenders were opened, only two tenders were found to fulfil the Technical Bid Requirements. One of the said two tenders was submitted by the petitioner, while the other tender was submitted by Smt. Deepa Chaudhary. The tender submitted by the petitioner was the highest. However, the tender submitted by the petitioner was not accepted. Thereupon, the petitioner filed a writ petition before this Court being Civil Misc. Writ Petition No. 35255 of 2012. The said writ petition was dismissed by this Court by the Order dated 24.7.2012 (Annexure-5 to the writ petition) giving liberty to the petitioner to approach such other alternative Forum available to him in law for redressal of his grievances. The petitioner, thereafter, submitted its Representation dated 1st August, 2012 before the District Magistrate, Hapur (respondent No. 2). Copy of the said Representation has been filed as Annexure-6 to the writ petition.
(2.) The District Magistrate, Hapur, after obtaining Report from the Executive Officer of Nagar Palika Parishad, Hapur (respondent No. 4), considered the matter and passed the Order dated 26.9.2012 rejecting the Representation submitted by the petitioner.
(3.) Pursuant to the Order dated 26.9.2012, the District Magistrate, Hapur, issued further Order dated 6.10.2012 directing for taking fresh proceedings for auction of Theka for collection of Parking Fee. Copy of the said Order dated 26.9.2012 has been filed as Annexure-11 to the writ petition, while copy of the said Order dated 6.10.2012 has been filed as Annexure-12 to the writ petition.;