M. S. RAJA Vs. ANDAMAN AND NICOBAR ADMINISTRATION

JUDGEMENT

(1.) This writ petition assailed the order No. 509 dtd. 2/2/2023 with following substantive prayers:

(2.) By this writ application petitioner claims for setting aside of the order impugned along with a direction upon Administration to remove the block allotted and leased to the petitioner from the general pool of blocks being put for re-auction.

(3.) According to petitioner's case that the petitioner along with others including one Naresh Halder had participated in the e-auction of quarries for Minor Minerals in the North and Middle Andaman District in 2019. Petitioner being successful bidder, was allotted Block H, Harinagar village, Maybunder Tehsil for extraction of 1200 CBM of stone AND A lease agreement was entered into between the petitioner and Deputy Commissioner, North and middle Andaman. Accordingly, the petitioner had made deposits towards the total bid amount, performance guarantee amount and royalty amount towards operation of the said quarry which were accepted by the Administration.