MAJHIYARI MATSYA PALAN EVAM NAUKA SANCHALAN SAMITI Vs. COMMISSIONER ALLAHABAD DIVISION ALLAHABAD
LAWS(ALL)-1995-2-103
HIGH COURT OF ALLAHABAD
Decided on February 16,1995

MAJHIYARI MATSYA PALAN EVAM NAUKA SANCHALAN SAMITI Appellant
VERSUS
COMMISSIONER, ALLAHABAD DIVISION, ALLAHABAD Respondents

JUDGEMENT

- (1.) On 3/08/1994 auction for settlement of ferry over river Yamuna at Majhiyari Ghat, Allahabad was held in which petitioner's bid for Rs. 12,000.00 being highest was provisionally accepted. On 13-9-1994 he was permitted by the department to operate the ferry subject to the approval by the Commissioner. Commissioner vide letter dated 21-11-1994 refused to accept the bid of the petitioner and directed for re-auction. Being aggrieved the petitioner has filed this writ petition. This court on 30-11-1994 granted an interim order permitting the Petitioner to operate the ferry.
(2.) Zilla Panchayat and the Government have filed counter affidavits. Petitioner has filed rejoinder affidavit in reply thereto.
(3.) We have heard the learned counsel for the petitioner and the learned standing Counsel.;


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