MSPL LIMITED Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner has preferred the present Petition under Article 226 of the Constitution of India for following reliefs:-

(2.) The Respondent Nos.1 and 2 filed Affidavit in reply dtd. 14/12/2022. The petitioner filed Affidavit in rejoinder on 26/12/2022. Respondent NO.6 filed Affidavit in reply on 21/4/2023. The respondent No.5 filed reply dtd. 7/6/2023. Thereafter, petitioner filed affidavit in rejoinder to replies of respondent Nos. 4, 5, 6 and 7 dtd. 21/6/2023 and Additional Affidavit in rejoinder dtd. 14/7/2023 to Affidavit of Respondent No. 1 and 2.

(3.) Respondent No.4 is preferred bidder in whose favour Respondent No.2 has issued letter of intent (for short "LOI") with respect to mining block viz. Bicholim (Block-I). Respondent No.5 is preferred bidder in whose favour Respondent No.2 has issued LOI with respect to Sirigao-Mayem (Block-II), Respondent No.6 is preferred bidder in whose favour Respondent No.2 has issued LOI relating to Monte De Sirigao (Block-III) and the Respondent No.7 is preferred bidder which has been issued LOI in respect to Kalay (Block-IV).