CHANDAN SINGH Vs. TALAB KHAN AND OTHERS

JUDGEMENT

(1.) The subject matter of challenge is the judgment and order dated 14.3.2014 rendered in S.B.Civil Writ Petition No.5787/13 dismissing the appellant-writ-petitioner's assailment of the decision of the State Government rejecting the bid offered by him for securing the mining lease in question and ordering initiation of a fresh process therefor.

(2.) We have heard Mr.Manoj Bhandari, learned counsel for the appellant-writ-petitioner.

(3.) For the order proposed to be passed, we do not consider it essential to issue formal notice to the respondents.