RAJESH ALI KHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is at the behest of the writ petitioners and directed against an order dated January 15, 2025 passed in W.P.A. 997 of 2025.

(2.) By the impugned order, learned Single Judge disbelieved the claim of the writ petitioners that they were prevented by some local hooligans in submitting earnest money deposit in the form of demand draft/pay orders with the relevant authorities in time.

(3.) Learned advocate appearing for the appellants submits that the appellant intended to participate in a tender process floated by the respondent no. 4. Appellants purchased relevant demand draft/pay orders for earnest money deposit in terms of the tender process. Appellants were prevented from depositing the earnest money deposit with the relevant authorities when appellants were accosted on the road on their way to deposit such earnest money deposit with the relevant authorities.