INDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri L. K. Tiwari, Advocate for the petitioner and Standing Counsel for the State.

(2.) By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 10th February, 1992 (Annexurc No. 2 to the writ petition).

(3.) Briefly stated, an auction notice was issued by the respondent No. 2 on 22nd August, 1991 inviting the tender. 23/24th September, 1991 was fixed for holding the auction in order to grant mining lease for different areas for the year, 1991-92. The petitioner participated in the auction held on 23rd September. 1991 and the bid of the petitioner was highest and was accepted for a period of one year commencing from 1st October, 1991 up to 30th September, 1992 for an amount of Rs. 4,40,000/- by the respondent Nos. 1 and 2. A letter was received on 10th February, 1992 for execution of the lease deed and the payment of the stamp duty of 63,800/-.