NAGENDRA KUMAR Vs. HE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned Senior Advocate for the petitioner and Mr. Naresh Dixit, Special P.P. for the Mines.

(2.) The petitioner was selected as the successful tenderer for extracting sand from the Sand Ghats of Cluster No.6, Fatehpur Sand Ghat as he had quoted the highest bid of Rs.4,59,92,373.00. He had deposited the first and second installments of the auction amount. With the completion of the process of tender, the work order was issued on 17/1/2022, the duration of which was till 31/3/2022.

(3.) For the petitioner to extract sand from the aforenoted Cluster-6 of the Sand Ghat in question, a temporary bridge was required to be constructed over the water-body as there was no approach road/link road. Such contingency was thought of and, therefore, a provision was made in the tender document that the tenderer himself will have to seek 'No Objection' for carriage ways, waterways/causeways from the concerned department, particularly the Department Water Resources for making any temporary arrangement for transportation of sand from the river-bed to the main road.