CHAINA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two writ petitions, which relate to grant of mining lease for excavation of river sand (bazari) from rivers, drains, nadi, nala, bhala etc. recorded as 'Gair Mumkin' in the revenue record of various revenue villages of Tehsil-Jaitaran, District-Pali, pursuant to the Notice Inviting Tender (NIT) dated 20.11.12, issued by the Superintending Mining Engineer, Department of Mines, Government of Rajasthan were heard together and are being disposed of by this common order.

(2.) The petitioners-Kuber Associates & Others have filed the writ petition No.5834/13 aggrieved by the order dated 26.4.13 issued by the Superintending Mining Engineer, in compliance of order dated 17.4.13 issued by the Directorate, Mines, Government of Rajasthan, directing to issue a fresh NIT for grant of mining lease in question, on account of rejection of petitioner's bid as invalid and non confirmation of the bid offered by the petitioner-Chaina Ram.

(3.) The petitioner-Chaina Ram has preferred the writ petition No.5787/13 aggrieved by the action of the respondents in rejecting the bid offered by him and issuing a fresh NIT as aforesaid, for the award of the mining lease for the area in question.