AJAY CHOUHAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in this appeal is to the order dtd. 29/11/2019 passed by the learned Single Judge in WP No. 415 of 2002.

(2.) The appellant/writ petitioner had filed a writ petition being WP No. 415/2002 challenging the order dtd. 21/1/2002 passed by the Special Secretary, Urban Administration and Development Department, by which the lease granted in favour of the appellant/writ petitioner has been rejected by the respondent No. 1.

(3.) Facts, in brief, necessary for adjudication of this appeal, is that the Commissioner, Municipal Corporation Bhilai, published an advertisement inviting tender from the general public for grant of lease for four plots for a period of 30 years. The said tender notice was further modified on 10/8/1999 with respect to the numbering of plot about the dimension. Subsequently, on 5/10/1999 another the tender was invited with respect to the other two plots for grant of lease for a period of 30 years. The appellant submitted his tender for grant of six plots pursuant to the said two tender notice and deposited an earnest amount of Rs.62,500.00 and Rs.3,00,000.00. According to the appellant, he was granted tender and preliminary permission with regard to four plots as per initial tender notice dtd. 5/8/1999 (modified on 10/8/1999). Likewise in respect to the second tender notice dtd. 5/10/1999 of two plots, the preliminary permission was granted on 10/2/2000.