KATYAYNI CONTRACTOR PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. N.K. Agarwal, learned senior counsel assisted by Mr. Sanjeev Kumar, learned counsel appearing on behalf of the petitioner; Mr. Gyan Prakash Ojha, learned GA-7 appearing on behalf of the State and Mr. Naresh Dikshit, learned Spl. P.P. for the Department of Mines.

(2.) The petitioner has prayed for following relief(s) in paragraph no.1 of the writ petition:-

(3.) The brief facts, as enumerated in the writ application, for proper adjudication are that a notice inviting tender was published on 13/12/2014 for settlement of stone mines relating to block No.10, Plot No.4256, ad-measuring 13.62 acres, at Bhadhokara District, Nawada. The petitioner, being the successful bidder, had deposited Rs.2,75,10,000.00, as security deposit, as per the requirement of condition contained in Clause 6(iv) of the tender document. Accordingly, the 'In Principal Sanction order', was issued in favour of petitioner on 17/3/2015 by the Collector, Nawada (Annexure-2 to the writ application). The petitioner was directed to submit necessary clearances to execute the Agreement in form 'D'. The mining plan was granted by the Mines and Geology Department vide letter dtd. 21/5/2015, while the environmental clearance was obtained by the petitioner on 27/6/2017 from the State Environment Impact Assessment Authority, Bihar (hereinafter referred as to 'SEIAA, Bihar'.