AWNISH KUMAR GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sujeet Kumar, learned counsel for the petitioner, Sri Sunil Kumar, learned counsel appearing for the respondent-Nagar Palika Parishad, Etah and learned Standing Counsel for the State.

(2.) The present petition has been filed for quashing the auction announced by the respondent, Nagar Palika Parishad, Etah to award a contract vide tender notice dated 29.1.2014 for realization of licence fee for advertisements.

(3.) The petitioner has filed a supplementary affidavit today disclosing his locus indicating that the petitioner has deposited the advertisement fee before the respondent and, therefore, he is directly affected by the auction proposed to be tender taken by the respondent for realization of such fee through a contractor.