Prashant Kumar Mishra, J
1. Heard.
2. All the parties would agree that the impugned order -Annexure P/1 may be quashed and a liberty be reserved in favour of the Municipal
Corporation, Bilaspur to pass fresh order after affording opportunity of hearing to the petitioner and respondent No.5 since the impugned order has
been passed in apparent violation of principles of natural justice.
3. The joint statement made by learned counsel for the parties appear to be just and proper, therefore, the writ petition is allowed. The impugned order
-Annexure P/1 is quashed only on the ground of violation of principles of natural justice and the matter is remitted back to the Municipal Corporation
for passing fresh order after providing opportunity of hearing to the petitioner and respondent No.5.
4. As a consequence of quashment of impugned order-Annexure P/1, the further consequential allotment in favour of respondent No.5 is also quashed
and the Municipal Corporation, Bilaspur shall pass fresh order in respect of both the petitioner and respondent No.5 under the extant scheme
applicable at the relevant time and in accordance with law.
5. Let fresh order be passed within a period of three months from today.
6. Till then, status quo in respect of the subject shops be maintained in all respect.
