SHIVENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Challenge in this writ petition is the order dated 27.8.2009 (Annexure P/19) passed by respondent No.2, whereby right to sell the fishes for the remaining period of contract is given to the respondent No. 4. In the writ petition, the petitioner is seeking following reliefs :

(2.) The factual position in a nutshell is as follows.

(3.) The respondent No.2 had invited tenders for fisheries rights from Ban Sagar Dam for the period of 5 years commencing from 2006-07 to 2010-11. The petitioner being the highest bidder, his bid was accepted and agreement to this effect was entered between the petitioner and respondent No.2 vide Annexure P/1 on 24.1.2007.