B.AMIT STHALEKAR,J. - (1.) Heard Shri Manoj Kumar Singh, learned counsel for the petitioner, learned standing counsel for the respondents no. 1 to 4 and Shri R.C. Upadhyay, learned counsel appearing for the respondent no. 5.
(2.) The petitioner in the writ petition is seeking quashing of the order dated 28.9.2017 as well as the advertisement dated 9.9.2017 in respect of the Ponds/Arazi Nos. 23,267 and 275 situated in village Baldih Tehsil Lalganj District Azamgarh.
(3.) Briefly stated the facts of the case are that for the plots in dispute an advertisement dated 1.6.2017 was published in a Hindi Daily News Paper "Amar Ujala"and at sl. no. 27 thereof the plots in question have been mentioned. The petitioner submitted his application against the said advertisement on 28.6.2017 for the plots in question. His bid was accepted on 30.6.2017 and he also deposited a sum of Rs. 1,10,286/- being ¼th amount of auction bid through treasury challan dated 30.6.2017. In paragraph 17 of the writ petition there is a categorical averment that there was no other applicant either from the Scheduled caste/Scheduled Tribe, Mallah, Kahar, Bind etc. nor any cooperative society. Accordingly the Patta was granted in favour of the petitioner. Subsequently a second advertisement dated 9.9.2017 was published for the same plots. Hence the present writ petition. Further by an order dated 28.9.2017 the petitioner's application in respect of the first advertisement dated 1.6.2017 was rejected and he was informed that he should come to the office and collect the money deposited by him.;