RANJEET KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal is against the order of 27 August, 2003. on C.W.J.C. No. 8379 of 2003: Ranjeet Kumar V/s. Union of India and ors.

(2.) THE contention on behalf of the petitioner in the writ petition was that by circumstances which were involuntary to him and had been created he was prevented by sufficient cause to submit the tender on or before 30 April, 2003 with the railways administration. The tender was for the consideration of a contract of parking fees of vehicles parked out side Patna Railway Junction.

(3.) THE question is whether the learned Judge has committed an error in not granting relief on the petition.