TEJAS VIJAYBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Nikhil Kariel, learned counsel appearing on behalf of the petitioners and Mr. Utkarsh Sharma, learned AGP for the respondent no.1 in these petitions.

(2.) SINCE both the petitions involve similar issue and challenge the order dated 2.2.2015, they are heard and and decided together by this common judgment.

(3.) AN advertisement was issued on 19th December, 2014 inviting tenders for e -auction for purchase of the goods from the Forest Department. Both the petitioners participated in the e -auction. In such e -auction, the both the petitioners were declared as successful bidders. It appears that by the impugned order, dated 2nd February, 2015, the respondents have cancelld the auction held from 6.1.2015 to 19.1.2015 and directed reauction to be held from today, that is, from 13.2.2015 to 23.2.2015.