G SURESH KUMAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has been filed by G. Suresh Kumar represented by the GPA holder-Ch.Srinivasa Rao assailing the action of the respondents in insisting payment of 20% of enhancement of the bid amount for the 2nd year lease period for execution of the lease deed.

(2.) Background facts, in a nutshell, leading to filing of this writ petition by the highest bidder in the auction held for grant of leasehold rights in respect of reach No. 41, Penna river, Minagallu village, Buchireddypalem Mandal, Nellore District, pursuant to the notification dated 26.8.2009, are:

(3.) The petitioner filed the writ petition aggrieved by the condition of deposit of 20% of enhancement of the bid amount for execution of the lease deed for 2nd year lease. For better understanding of the grievance of the petitioner, I deem it appropriate to refer paragraph 8 of the affidavit filed in support of the petition, which reads as hereunder: