GHARBHARAN CHAUDHARY Vs. ZILA PARISHAD

JUDGEMENT

(1.) This writ petition, filed by the two Petitioners, prays for issuance of a direction upon the Respondents to execute the agreement pursuant to the tender notice dated 28th September, 1993 by Respondent No. 3, the District Engineer, Zila Parishad, Siwan on the basis of the alleged acceptance of the Petitioner's bid.

(2.) The facts of the case are as follows:

(3.) It is not in dispute that over the plot of land which is the subject matter of tender, Chhath Puja is performed. It is the Petitioners' case that out of the total area of land of 8 kathas 17 dhurs only in respect of land of 2 Katha 17 dhurs Chhath Puja was being performed. Before the aforesaid performance of Chhath Puja, in respect of the land in question a public interest litigation was previously initiated by Siwan Chhath Puja Samiti vide C.W.J.C. No. 6994 of 1991 and the same was disposed of by a Division Bench of this Court by an order dated 19th October, 1992 by which the following order was passed: