B.S.CHAUHAN, RAKESH SHRAMA, J. - (1.) HEARD Shri B. N. Singh, learned Counsel for the petitioner and learned Standing Counsel appearing for respondents.
(2.) THE petitioner was given a contract for collecting parking fees in the Municipal Area of Nagar Panchayat, Sumerpur, District Hamirpur for the Financial Year 2006-2007. He sought extension of his contract for the next Financial Year also, however, offering a raise of 10% over the last year's Agreement amount of contract for running the parking lot. As per the learned Counsel for the petitioner, the fresh auction could not be completed on 17.3.2007, and thereafter on 29th/30th June, 2007, for want of desired number of candidates offering the bid, the Chairman, Nagar Panchayat, Sumerpur had recommended the case of the petitioner for giving him a fresh contract after enhancing the last year's contract price after 10% enhancement of last year agreed contract price. The District Magistrate, Hamirpur did not agree to the proposal, and vide impugned order dated 14.5.2007 ordered for re-auction. The petitioner has raised grievance against this order, which was communicated through A.D.M. (Finance and Revenue), Hamirpur vide order dated 19th May, 2007. A supplementary affidavit has been filed to demonstrate before the Court that even on 29th June, 2007 and 30th June, 2007, the auction proceedings for granting the contract could not be completed and Nagar Panchayat is suffering pecuniary loss every month. Both the learned Counsel for the parties have agreed that the matter may be considered afresh by die District Magistrate, Hamipur taking into account that an attempt has been made several times for auctioning the contract for collecting the parking fees, but in vain, The local body may not suffer due to non-settlement of contract. Accordingly, we dispose of the writ petition requesting the learned District Collector, Hamirpur to examine the grievance of the petitioner taking into consideration the aforesaid averments made by the parties and pass an appropriate order expeditiously, within a period of two veeks from the date of filling a certified copy of the order before him. Decided accordingly.;