CONSERVATOR OF FOREST Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The question falls for consideration in this writ application is whether the amount claimed by the petitioners for loss and damages can be recovered through the process of certificate proceeding under the provisions of Revenue Recovery Act, 1980.

(3.) Petitioner No. 2, Madhya Pradesh Minor Forest Produce (T and D) Co-operative Federation Ltd. invited tenders for collection and sale of stored Kendu leaves for 1992 season, in pursuant to which respondent No. 3, M/s. Shukla Construction submitted his tender which was opened on 22-1-93 and it was knocked down in his favour in respect of lot No. 00590 Gajari for 4178.060 standard bags at sanctioned rate of Rs. 807.00.