MANNENI SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner prays for mandamus questioning the action of the respondents in issuing tender notice No.1375/2020/CS/714, dtd. 12/11/2020 for the cashew nut yielding year 2021 including unit - X 1982 of Ramasingavaram for Hc. 128.47, Eluru Division for holding auction on 30/11/2020 for the same unit petitioner was the highest bidder for the year 2020 for Rs.20,30,000.00 and paid amount but could not take the yield from the garden due to Covid-19 pandemic. Due to which the authorities promised to allot the garden for the said unit in the next yielding year 2021 without further payment and contrary to the same without returning the bid amount or without allotting the next yielding year to the petitioner proceeding for auction without considering the representation dtd. 13/10/2020 of the petitioner as illegal, arbitrary and consequentially to direct the respondents to allot the above garden for the yielding year 2021 without further payment and pass such other orders.

(2.) Petitioner's case is thus:

(3.) It should be noted that this Court, in I.A.No.1/2020, passed an interim order on 27/11/2020 directing that the auction which was scheduled to be held on 30/11/2020 for cashew nut usufruct for the year 2021 to the Unit-X, 1982, Ramasingavaram, for an extent of Hc. 128.47 cents situated in Eluru Division may go on, but the respondents shall not finalize the same till the representation filed by the petitioner was disposed of and communicated to him.