(1.) PETITIONER claims that he was the successful bidder in an auction that was conducted by the office of the Senior Geologist at Hassan, the second respondent for excavating sand in S. Nos. 118 and 119 measuring an extent of 1-20 acres of Doddanaagur village, Saklespur Taluk. It is the case of the petitioner that his highest bid of Rs. 11,000/- in the auction held on 29-11-2002 had been accepted and that the petitioner paid the amount on the same day and got the right to excavate or remove sand from this extent of land. The petitioner, by making payment, has got such right for a period of one year, is the contention of the Counsel for the petitioner.
(2.) HOWEVER, petitioner has approached this Court complaining that even before the expiry of the period of one year,the second respondent, at the instance of some third persons, has cancelled the auction in favour of the petitioner, on the ground that he has not complied with some procedural requirement for the execution of the lease deed in his favour. It is this endorsement dated 27-8-2002 cancelling the acceptance of the petitioner's bid that has given cause for the petitioner to approach this Court.
(3.) IT is urged that the petitioner was never aware of the requirements that were to be complied on his part; that after payment of the sum of Rs. 11,000/- for the year, the petitioner has started excavating sand and subsequent to the passing of the order under Annexure-B, he has been prevented and as such he is now constrained to approach this Court for relief.