BABBAN SINGH Vs. STATE OF U.P.
LAWS(ALL)-2019-7-158
HIGH COURT OF ALLAHABAD
Decided on July 22,2019

BABBAN SINGH Appellant
VERSUS
STATE OF U.P. Respondents




JUDGEMENT

Prakash Padia, J. - (1.)Heard Sri Hanuman Prasad Dube, learned counsel for the petitioner and Smt. Archana Singh, learned Additional Chief Standing Counsel representing respondents-State.
(2.)The petitioner has filed the present writ petition with the prayer to quash the order dated 21.6.2019 passed by respondent No.2 with a further prayer to issue a mandamus commanding the respondent No.2 to give effect to the impugned dated 21.6.2019. A further prayer is also made to issue a Mandamus directing the respondent to determine the contract of the petitioner with respect to the mining lease and further to refund the amount deposited by the petitioner under the agreement dated 1.2.2018 including the amount of security along with interest at the market rate.
(3.)Facts in brief as contained in the writ petition are that the petitioner is a Class A category contractor and registered in various departments of the State Government. An advertisement No.824 dated 7.9.2017 was published/uploaded on the website of the respondents inviting e-tenders for allotment of mining lease of various locations including Plot No.25 comprising of the village Kabra to Deeha and Kakra to Jamunipur.


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