SHIV KUMAR KAIWAT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Harshwardhan Parganiha, learned counsel for the petitioners. Also heard Mr. Gagan Tiwari, learned Deputy Government Advocate appearing for respondents No.1 to 3 and Mr. Anish Tiwari, learned counsel appearing for respondent No.4.

(2.) As agreed upon by the learned counsel for the parties, the writ petition was taken up for disposal at the admission stage.

(3.) A Notice Inviting Tender ('NIT') dtd. 23/7/2021 was issued by the Collector (Mining Branch), Jagdalpur, District - Bastar for grant of lease for sand mining under the provisions contained in Rule 6 of the Chhattisgarh Minor Mineral Resources General Sand (Excavation and Trade) Rules, 2019, for short '2019 Rules', in respect of groups, namely, Bastar -H, Bastar -I, Bastar -J and Bastar -K.