SHYAMLAL PAHADIYA Vs. M.P.

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition being aggrieved by the communication dated 03.07.2014, 18.12.2014, 27.01.2015, 24.06.2016, RRC dated 24.06.2016, letter dated 21.09.2016 and RRC dated 03.11.2016. The petitioner's contention is that the petitioner is a sole proprietor of M/s Tirupati Gond Bhandar and has participated in the process of tender dated 28.10.2011 for sale of Tendu Leaves i.e. Lot No.89, Ratangarh, State of Madhya Pradesh for the season 2012.

(2.) The petitioner has further stated that he has deposited the security amount and his bid was accepted and finally an agreement was executed between the petitioner and Madhya Pradesh Vanopaj Vyapar Evam Vikas Sahakari Sangh, a co-operative society.

(3.) The petitioner has further stated that he was required to lift the entire Tendu Leafs and was required to pay entire amount in four installments. The details of the installments due against the petitioner as under:- Installments Due date of Installment First installment Due on 05.10.2012 Second installment Due on 21.11.2012 Third Installment Due on 05.01.2013 Fourth Installment Due on 20.02.2013