RAVISHANKAR BHATT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking following reliefs:

(2.) Heard Mr. Bindhyachal Singh, learned counsel for the petitioner, Mr. Naresh Dikshit, Special P.P. Mines, Mr. Gyan Prakash Ojha, G.A-7 and Mr. Sanjeev Ranjan, counsel appearing on behalf of the Private Respondent No.8.

(3.) Counsel for the petitioner submits that petitioner is registered contractor for Mining of sand in the District of Kishanganj. The tender was floated for Mining of sand in the District of Kishanganj for the period 01.01.2015 to 31.12.2109. In that tender, several persons have filed their bid including petitioner. After completion of formalities, tender cum auction was held on 13.01.2015 in which one Md. Israil (Respondent No. 8) was found to be highest bidder. Petitioner was declared second highest bidder. The agreement was entered into between Md. Israil (Respondent No. 8) and competent authority of the State for the period 1.1.2015 to 31.12.2019 for the Mining in the entire District of each Rivers/Ghats. The agreement was entered into on 7.7.2015 and document was registered in the office of Registering Officer, Kishanganj, on 8.7.2015.