SACHIN SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioner under Article 226 of the Constitution of India, alleging that though the petitioner was the highest tenderer but his tender has not been accepted illegally and he has been subjected to selective discrimination and his offer has not been accepted and the respondents have proceeded to have new auction by inviting fresh tenders in respect of Chucuhiyapara country liquor shop. It is alleged that even proper information has not been given to the petitioner and proper publication of the notice was not made.

(3.) Notices were given to the respondents, who have filed their reply and relevant record was produced. The contention of the respondents is that they have reauctioned the aforesaid country liquor shop, as the price offered was not upto the expectation.