NAVIN CHOUDHARY Vs. ADMINISTRATOR, RANCHI MUNICIPALITY

JUDGEMENT

(1.) HEARD counsel for the parties. The grievance of the petitioner in the present writ application is that the Respondent -Ranchi Municipal Corporation has not finalized the tender process under the N.I.T. contained in Memo No. 2722 dated 12 -12 -2009 for settlement of a shop situated at Uppar Bazar Shed No. 11 till date.

(2.) ACCORDING to the petitioner, he participated in the bid process by furnishing earnest money of Rs. 50,000/ - where the reserve price of the shop came to Rs. 3 lakhs. Relying upon the corrigendum contained at Annexure -6 dated 21.1.2010, he submits that the last date of opening of the bid was extended but till date the tender has not been finalized. The petitioner is suffering as his earnest money is lying with them and no decision has been taken as yet.

(3.) COUNSEL for the petitioner submits that the respondents cannot be allowed to act in such an arbitrary manner by keeping the deposit of the petitioner which is lying for 3 years causing immense hardship to him and also not finalizing the tender.