SHAUKIN S/O RUSTAM, R/O VILLAGE PEERPURA, P.S. KOTWALI MANGLAUR, DISTRICT HARIDWAR Vs. ZILA PANCHAYAT, HARIDWAR, DISTRICT HARIDWAR, THROUGH ITS UPPER MUKHYA ADHIKARI

JUDGEMENT

(1.) (Interim Relief Application No. 3471 of 2012).

(2.) HEARD learned counsel for the petitioner. By means of this writ petition, the petitioner has sought a writ in the nature of mandamus directing the respondent to permit the petitioner for "Pashu Peth" in pursuance to the tender, which was finalized by the respondent.

(3.) THE petitioner has also submitted an application on 27 -3 -2012 before the Upper Mukhya Adhikari, Zila Panchayat, Haridwar for redressal of his grievance, which is pending and no decision has been taken so far, therefore, the petitioner has filed the present writ petition.