AVINASH KUMAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred against the judgment and order dated 29.4.2015 passed in OWP No. 514/2015.

(2.) With a view to understand the controversy in its correct perspective, it is necessary to give in brief the following facts.

(3.) The Municipal Committee, Rajouri issued an NIT for allotment of an annual contract of'Lorry Adda Entry Fee' for the year 2015-16. Being the successful tenderer, contract was allotted to the petitioner. Vide letter dated 31.3.2015, the Executive Officer, Municipal Committee, Rajouri granted permission for installation of tax post for collection of lorry entry fee on the following points: