Sunil Ambwani, Bharat Bhushan, JJ. - (1.) No one has appeared to press this writ petition on behalf of petitioner. Mr. Vibhuti Narayan, Advocate has filed counter affidavit of Mr. Rishabh Kumar Jain, Secretary, Krishi Utpadan Mandi Samiti, Jalaun, appearing on behalf of respondents.
(2.) The petitioner claims that he was allotted a shop no. 1 in Kissan Bazar by the Krishi Utpadan Mandi Samiti, District Jalaun at a rent of Rs. 620/- per month with security amount of Rs. 30,000/-.By means of this writ petition, he has challenged the notice for eviction dated 10.1.2013 on the ground that he was allotted a shop for a period of three years of which term is going to be expired on 21.2.2013. The notice was given on 10.1.2013 and the writ petition was filed on 6.2.2013.
(3.) In the counter affidavit, it is stated that since the vacant shop could not be settled on premium, the Market Committee organised an auction proceedings for settling the shop on rent for three years. The petitioner as the highest bidder was allotted the shop for a period of three years on fixed rent of Rs. 620/- per month. The period of allotment has since been expired after which the petitioner does not have any right to occupy the shop.;