ASHUTOSH VYAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In these cases, the basic challenge is to the order of the Chhattisgarh Rajya Krishi Vipnan Board (the Board) dated 30.08.2012 cancelling the auction of 56 sundry shops held by the Krishi Upaz Mandi, Durg (the Committee); and the main point involved is, 'Whether prior approval of the Board was necessary before executing the lease deeds of the shops or the approval already granted for the auction was sufficient.'

(2.) The Committee advertised for an auction of 56 sundry shops at the mandi campus on 10th and 11th of January, 2011. The basic price for each shop was fixed at ?17,00,000/-.

(3.) The Appellants and the Petitioner (the successful-Bidders) deposited the security amount and submitted their bids. The bids were opened on 21.02.2011. They were successful.