GOVIND SINGH Vs. STATE OF U P

JUDGEMENT

(1.) RESERVED This review petition arises out of the judgment and order dated 21.4.2003 passed in writ petition no. 78 of 2003.

(2.) Petitioner has filed the aforesaid writ petition no.78 of 2003[MB] praying inter-alia therein to quash the auction dated 31st December, 2002 held for granting mining concession in respect of Tehsil Garautha, District Jhansi. It was also prayed that the opposite parties may be directed to hold auction afresh and accept the offer of the petitioner for Rs. 50.00 lacs for settling the auction in his favour.

(3.) Ultimately, the aforesaid writ petition was disposed of finally in view of the highest bid of opposite party no.4, which he indicated by filing a second affidavit and thereafter no new bid was offered by the appellant higher than the bid of respondent no.4. and it was also observed that opposite party no.4-Satyendra Tripathi has a right to continue with the lease, which has already been executed in his favour.