RAVIKESH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard Sri Suyash Pandey, learned counsel for petitioner and Sri Prabhakar Tripathi, learned Standing counsel appearing on behalf of respondent Nos. 1 to 4.

(2.) Present petition has been filed seeking following reliefs:

(3.) It is the case of the petitioner that being the highest bidder, the petitioner has been declared as the original candidate for extending the lease in shape of pond for fishing purpose. It is the admitted fact that after deposition of the earnest money at the time of bidding no further amount has been demanded or directed to the petitioner for deposit against lease for which petitioner has already participated and no lease deed has ever been extended in pursuance to the result of the open bidding. In spite of the outcome of open bidding, wherein the petitioner has been declared as the successful candidate for extending the lease for pond situated at village Mahibullaganj, Tehsil Martinganj, District Azamgarh, no lease deed has been executed and without informing any further the proceeding initiated for extending lease in favour of the petitioner has been cancelled over some report submitted by concerned Tehsildar/Naib Tehsildar.