Mir Dara Sheko, J. - (1.) Let affidavit-of-service filed on behalf of the petitioner be kept on record with the note that despite service upon all the respondents, the respondents remain unrepresented, although urging urgency the matter has come up in the list upon mentioning.
(2.) Heard Mr. Debabrata Saha Roy, learned Counsel, representing the Petitioner, who apprised the Court that the writ petitioner, Tarak Nath Ghosh participated in the E-auction tender for sand mining which was held on April 24, 2017 from the riverside at Arambagh, District Hooghly of which the auction start time and date was April 24, 2017 at 10.00 a.m. and closing date and time was April 24, 2017 at 5.00 p.m. Mr. Saha Roy further apprised of though the writ petitioner apart from depositing the auction fee also deposited towards earnest money as the writ petitioner became highest bidder in that auction process and as per terms, 30% of the offered value were offered through demand draft which would be adjusted along with the deposited earnest money on which there was never any dispute the authority did not accept the same for unknown reason.
(3.) Grievance is that despite the writ petitioner being highest bidder in that auction process for grant of mining lease for sand minerals in Mouza Chakbansa, J.L. No. 67, Plot No. 508(P) under Police Station Arambagh, District Hooghly and despite offering the 30% of the offered value the authority had declined to accept the same. Finding no alternative the writ petitioner submitted one representation dated May 04, 2017 addressed to the respondent Nos. 2 and 3, which was also un-replied, which gave rise to file the instant writ petition.;