BROTHERS AND CO Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present writ petition is for quashing of orders dated 09.03.2018 (Annexure P-9), whereby the petitioner has been asked to deposit the outstanding amount for the period, which is after the cancellation of contract of the petitioner. A further prayer has also been made for quashing of order dated 30.12.2014 (Annexure P-6), whereby respondent-Department has cancelled the contract in an illegal and arbitrary manner. At the end, a prayer has also been made for issuance of direction to respondents to refund the amount after adjusting the amount of minor minerals sold as directions already issued vide order dated 26.02.2016.

(2.) Learned counsel for the petitioner at the very outset submits that one similarly situated person, namely, Raghbir Singh, filed CWP No.14571 of 2018, which was disposed of vide order dated 09.07.2019 with a direction to the respondent-State to consider the claim of the petitioner in view of observations made by the Division Bench vide order dated 26.02.2016 and impugned order was set aside. Learned counsel for the petitioner also submits that the petitioner would be satisfied in case, the same directions are issued by this Court.

(3.) Learned State counsel submits that a speaking order has been passed by giving specific reasons but he has also not disputed the factum of disposal of the writ petition filed by Raghbir Singh.