- (1.) As the issues in these writ petitions are the same, they are disposed of by this common judgment and order.
(2.) We will first refer to the facts in Civil Writ Petition No. 21219 of 2015 Devinder Nagpal v. State of Haryana and others. Respondent Nos.3 and 4 are the Additional Chief Secretary and Principal Secretary to the Government of Haryana, Mines & Geology Department, the Director, Mines & Geology Department and the Mining Officer respectively.
(3.) The petitioner in this writ petition has sought a writ of certiorari to quash the auction for Karnal unit No.2 for extraction of sand held by the respondents on 26.12.2013 in pursuance of an auction notice dated 30.11.2013 and a writ of mandamus directing the respondents to refund the bid security of Rs. 13,00,25,000/- with interest at 18% per annum from the date of deposit till payment.;