MA SIDDHESHWARI KISHAN FILING STATION TIKAMGARH Vs. MADHYA PRADESH STATE MINING CORPORATION LTD & OTHERS

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This petition has been listed today for admission and with the consent of the learned counsel for the parties, the matter is heard and decided finally.

(3.) This petition has been filed by the petitioner praying for a writ of certiorari for quashing the order dated 05.05.2018 (Annexure-P/1) passed by the respondent No.1 cancelling the e-auction proceedings initiated by them on 22.02.2018.