ARJUN SINGH Vs. STATE OF UP

JUDGEMENT

(1.) THIS is a writ petition against the order dated 21. 2. 2009 cancelling the bid of the petitioner and awarding the Tehbazari Contract to respondent no. 5. The Facts

(2.) THE Zila Panchayat Chitrakoot (the Zila Panchayat) published a notice in the newspaper dated 13. 1. 2009 for auction of Tahbazari contract on 31. 1. 2009. In this auction, the petitioner as well as respondent no. 5 participated. The petitioner was the highest bidder and his bid was for Rs. 16,51,000. 00. The bid of respondent no. 5 was second highest and it was for Rs. 16,50,000. 00. The bid of the petitioner was accepted.

(3.) THE petitioner had deposited a sum of Rs. 1,00,000. 00 as security amount and he further deposited a sum of Rs. 2,00,000. 00 on the date of the auction namely on 31. 1. 2009. He also filed an application on the same day that he may be given time upto 20. 2. 2009 to deposit the remaining amount, otherwise the auction may be given to the second highest bidder. On this application, a note was prepared on 9. 2. 2009 and a letter of the same date was sent to the petitioner to deposit the entire amount by 12. 2. 2009.