LAWS(PAT)-2019-2-124

MAHADEV ENCLAVE PVT. LTD Vs. STATE OF BIHAR

Decided On February 27, 2019
Mahadev Enclave Pvt. Ltd Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Gautam Kumar Kejriwal, learned counsel for the petitioner, Mr. Gyan Prakash Ojha, learned counsel for the State and Ms. Kalpana, learned counsel for the Department of Mines.

(2.) The petitioner is a company incorporated under the Indian Companies Act.

(3.) The respondent Department of Mines and Geology, Government of Bihar vide notification dated 2887 dtd. 22/7/2014 expressed its decision to invite tenders for settlement of sand ghats located in different districts of the State of Bihar for the period 2015-2019, which included the sand ghats in Nalanda district as well.