- (1.) Heard learned counsel for the parties.
(2.) The appellant filed writ petition before learned Single Judge with the following prayer:- "(a) to quash and set aside the action of respondent No.1 in rejecting the petitioner's request for extension of the concession period with regards to the overhead signage installed at 21 locations as specified in Schedule-A being arbitrary and unreasonable. (b) to declare that the petitioner is entitled for the extension of the concession period for the said installed signages. (c) to direct the respondent No.1 to extend the concession period for the said installed overhead signages for further three years in view of the reasons as stated in the writ petition. (d) to restrain the respondent No.1 from withdrawing the advertisement rights of the petitioner over the said installed overhead signages. (e) to restrain the respondent No.1 from transferring the ownership of the said installed overhead signages to the respondent No.2."
(3.) On January 28, 2008 notices were issued to respondents and interim order was passed directing the parties to maintain status quo. The matter was thereafter listed before learned Single Judge on different dates. On July 28, 2008 learned Single Judge directed to list the matter for admission on July 31, 2008. Thereafter the matter was listed on July 31, 2008, August 8, 2008, August 11, 2008, August 12, 2008, August 13, 2008, August 14, 2008 and August 20, 2008.;