BALAJI SAND SUPPLIERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this Petition, the petitioner has put-forth prayer clause B, as under :

(3.) The contention of the petitioner is that he has a sand supplying agency. He transfers and sells sand. The Government Notification inviting the tenders for excavation of sand in Ahmednagr District was published for the financial year 2016-17. The petitioner participated in the auction sale for the sand spot at village Wangi Khurd for excavating 1031 brass of sand, held on 22.02.2017. The petitioner was the highest bidder. He deposited 1/4th of the amount on 27.02.2017. He tried to deposit the remainder (3/4th) amount which was refused by the respondents on 02.03.2017. The petitioner, therefore, filed Writ Petition No. 3081 of 2017 for challenging the said action and the same was allowed by order dated 30.03.2017.