BISWA RANJAN MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) THE present writ application has been filed by the petitioner challenging the tender/auction notice published in the Daily "Sambad" dated 19.3.2013 for settlement of annual lease of black granite Mines/Stone quarry for the year 2013 -14 belonging to Shree Jagannath Temple, Puri.

(2.) LEARNED counsel for the petitioner placed reliance on an earlier judgment of this Court passed in W.P.(C) No.11095 of 2010 dated 9.7.2010, wherein this Court had set aside the impugned auction notice issued by Shree Jagannath Temple Administration and directed as follows:

(3.) ON perusal of the tender notice under Annexure -1, it is clear therefrom that the notice has been issued by the Sub -Collector, Khurda. The said notice clearly announces the fact that the sairat sources are located in the property of Shree Jagannath Mahapravu Bije, Puri and would be auctioned by public auction for the financial year 2013 -14 on 2.4.2013 at 11.00 A.M. The upset price has been duly fixed and the auction would be undertaken by the Tahasildar, Khurda.