DWARIKA PRASAD Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri S.P. Singh, learned Senior Advocate assisted by Shri Deo Prakash Singh and Shri Arvind Srivastava for the Petitioner and learned Standing Counsel for the State. Shri U.N. Sharma, Senior Advocate assisted by Shri Mukesh Prasad appears for respondent No. 4

(2.) A mining lease was settled with the petitioner, in an auction of 80 acres of area in Division No. 2, Araji No. 17 situate in Village Red; Bhusauli, Distt. Chitrakoot, on the highest bid of Rs. 35 lacs. The Addl. District Magistrate (F and R), Chitrakut submitted a report of the auction on 24.12.2002 to the District Magistrate, Chitrakut, on which the petitioner deposited 25% of the bid amount on tire same day. The remaining 25% was to be deposited in next 30 days, and the balance amount was to be spread over in instalments. The bid with requisite documents were forwarded to the State Government on 24.12.2002. The State Government approved the auction on 10.1.2003.

(3.) One Shri Ram Milan filed Writ Petition No. 13156 of 2003 challenging the auction. On 27.3.2003 while entertaining the writ petition the parties were directed to maintain status quo. This writ petition was withdrawn by the petitioner on 8.8.2003.