BASUDEV MAJHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The writ petitioner, the respondent/State and the added respondent no.7 are represented by their respective counsels.

(2.) By filing the instant writ petition, the writ petitioner has prayed for issuance of appropriate writ/writs against the respondent authorities commanding them to allot the writ petitioner an alternative sand block having equal deposit falling within the potential area zone, as has been prayed for under cover of his representation dtd. 20/2/2023, as submitted by the writ petitioner with the respondent no.3/authority.

(3.) At the time of hearing, Mr. Chakraborti, learned advocate appearing on behalf of the writ petitioner submits before this Court that from the materials, as placed before this Court, it would reveal that the writ petitioner, being the highest bidder in the e-auction bearing ID No.2018_WB-1192, as conducted on 1/12/2018 for grant of mining lease for sand in sand block Jamalpur/Kansra/1345(P)/B located in Plot No.1345(P) in Mouza Kansra, J.L. No.44, P.S. Jamalpur District Purba Bardhaman over an area of 4 3 acres (1.74 hectares) was granted letter of intent on 14/1/2019.