PIONEER PARTNERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The Department of Mines and Geology, State of Haryana issued an E-auction Notice dt. 22/1/2016 inviting bids for mining leases for extraction of minor minerals "Stone along with Associated minor minerals" from the mines of the Districts of Maliendergarh and Bhiwani and "Slate Stone mine" of District Rewari.

(2.) The petitioner, which is a partnership firm constituted under the Partnership Deed dt. 12/2/2016 having four partners submitted its bid for obtaining mining lease of Minor Mineral Mine, namely, "Pichopa Kalan Plot No.2" for extraction of "Stone along with Associated minor minerals" having tentative area of 22.40 hectares by quoting a bid amount of Rs.16,46,50,000.00per annum against the reserve price of Rs.14,75,00,000.00 per annum. E-auction was held on 16/17/3/2016.

(3.) The Director General of Mines and Geology Department, State of Haryana (3rd respondent) informed the petitioner that its bid was the highest bid in respect of the said mine vide Letter of Intent dt. 11/4/2016.