ARVIND SHRIVASTAVA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this writ petition under Article 226 and 227 of the Constitution of India with the following prayers :-

(2.) It is, inter-alia, averred in the petition that respondent- Department issued an advertisement dtd. 30/1/2019 inviting on-line applications for e-auctioning of mining plots in different Districts of Rajasthan, as per provisions of Chapter-III of Rajasthan Minor Mineral Concession Rules, 2017. The task of eauction process was entrusted to respondent No. 5. Pursuant to advertisement, petitioner being eligible also submitted his on-line application with other bidders and the e-auction was processed on 27/2/2019. The petitioner submitted his bid for mining area of Amet in Rajsamand, pertaining to Plot No. 47, mentioned at Item No. 39 in the e-auction notice.

(3.) Precise contention of the petitioner is that his bid was highest but respondent without finalizing the same has issued fresh advertisement for the plot in question by way of corrigendum dtd. 28/2/2019 (Annex.2). Petitioner is essentially harping on the fact that once his bid was found to be highest, the respondents ought to have allotted him the plot in question for mining and therefore Annex.2 merits annulment.