REGENT COMPUTRONICS PVT. LTD.

Paumamasi Lenka Appellant

V/S

Tahasildar And Anr. Respondents

Referred Judgements :-

KHEM CHAND VS. UNION OF INDIA [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. OM PRAKASH GUPTA [REFERRED TO]
HIRA NATH MISHRA VS. PRINCIPAL RAJENDRA MEDICAL COLLEGE RANCHI [REFERRED TO]
CHAIRMAN BOARD OF MINING EXAMINATION AND CHIEF INSPECTOR OF MINES VS. RAMJEE [REFERRED TO]
P CHITHARANJA MENON VS. A BALAKRISHNAN [REFERRED TO]
S L KAPOOR VS. JAGMOHAN [REFERRED TO]
ROSHAN LAL VS. INTERNATIONAL AIRPORT AUTHORITY OF INDIA [REFERRED TO]
H V PARDASANI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
SURINDER SINGH VS. CENTRAL GOVERNMENT [REFERRED TO]
LAXMI SHANKAR PANDEY VS. UNION OF INDIA [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
GOVERNMENT OF MAHARASHTRA VS. DEOKAR DISTILLERY [REFERRED TO]
SOHAN LAL GUPTA VS. ASHA DEVI GUPTA [REFERRED TO]
MARDIA CHEMICALS LIMITED VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) This writ petition been filed seeking a direction to the opposite parties to accept the balance bid amount from the Petitioner and permit him to operate the sairat.

(2.) The facts of the case as revealed from the writ petition are that pursuant an advertisement made by the opposite parties the Petitioner also applied to participate in the bid under the provisions of the Orissa Minor Mineral Concession Rules, 2004. (hereinafter called the 'Rules 2004')

(3.) In the bid held on 10.3.2008 Petitioner participated and was the highest bidder. The bid was confirmed and then, he deposited 50% of the bid amount to the tune of Rs. 1,05,000/ - on 10.3.2008 itself. As he failed to deposit the balance amount within a period of 30 days thereafter, the opposite parties - authorities cancelled the bid and issued afresh advertisement. Hence this petition has been filed seeking the aforesaid reliefs.

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PAUMAMASI LENKA Vs. TAHASILDAR AND ANR.

Referred Judgements :-

JUDGEMENT

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