STATE OF MIZORAM Vs. RAMFANGZAUVA S/O THANTLUANGA

JUDGEMENT

(1.) Heard Mr. Samuel Vanlalhriata Chhangte, counsel for the appellants as well as Mr. A.R. Malhotra, counsel for the respondent.

(2.) The appellants, i.e. the State of Mizoram have made a challenge to the Judgment and Order dated 19.06.2014 passed by the Court of the Senior Civil Judge-I, Aizawl in Civil Suit No. 55/2011, wherein the Trial Court has decreed that the appellants are liable to pay the respondent plaintiff Rs. 10 lakhs with interest @ 6% per annum from the date of filing the suit i.e. 08.09.2011 till final payment, for the loss suffered by him due to cancellation of the sand and gravel extraction permit.

(3.) The brief facts of the case is that in pursuance to a tender notice dated 01.10.2010, the respondent plaintiff was granted sand and gravel Extraction Permit vide letter dated 14.10.2010 issued by the Joint Director, Geology and Mining Resources, Aizawl. The Sand and gravel extraction permit had been given to the respondent for the amount of Rs. 1,75,500/- and the validity of the permit was from October 2010 to May 2011.