SAINIK INDURSTRIES PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Gautam Kumar Kejriwal, learned counsel appearing on behalf of the petitioner; Mr. Naresh Dikshit, Spl. P.P. Mines and Mr. Kinkar Kumar, learned counsel for the State.

(2.) Petitioner has prayed inter alia for following relief(s) in paragraph no. 1 of the writ petition:

(3.) The brief facts are that the respondent Department of Mines and Geology, Government of Bihar vide letter No. 4067/M dtd. 12/11/2014 expressed it's decision to invite tenders for settlement of stone mines located at different districts in the State of Bihar for a period of 5 years from the date of execution of agreement/deed.