BHANIYANA CONSTRUCTION Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner made submissions that similar nature writ petitions are pending consideration before this Court and that interim orders have been granted in those cases.

(2.) Submissions have also been made that as in the present case subsequent orders have been issued by the respondents, the interim orders granted in similar petitions have lost significance and, therefore, submissions were made seeking stay of the order dated 8/8/2020 (Annex.13).

(3.) It is inter alia submitted that the petitioner pursuant to the e-auction notification dated 3/2/2020 for collection of excess royalty and DMFT amount on masonry stone participated, being a successful bidder, by office order dated 20/3/2020 (Annex.2) the petitioner was granted the contract and was required to fulfill the requirements as indicated in the office order Annex.2. However, on account of lock down imposed due to COVID-19 pandemic, needful could not be done by the petitioner and he requested the respondents to grant time for fulfilling the requirements of the office order dated 20/3/2020, wherein, he was required to do the needful within 15 days.