S.K. Keshote, J. - (1.) In this petition, under Article 226 of the Constitution of India, the petitioner is praying for grant of following relief : "(i) issue an appropriate writ, order or direction in the nature thereof thereby direct the Respondents to refund the earnest money, cost of Tender Form and also direct to pay interest to the petitioner @ 24% P.A.; (ii) issue any other appropriate writ, order or direction on in the nature which the Hon'ble Court deems just and proper, ma; be passed in favour of the humble petitioner and cost of the writ petition be also awarded in favour of the humble petitioner."
(2.) Briefly stated the facts of the case are that its advertisement dated 20th of October, 1997 published in daily newspaper namely "Rajasthan Patrika", the respondent No. 3, the Municipal Board, Khandela, invited tenders for collector of octroi/T.P. The petitioner in response to the said advertisement of inviting tenders for collector of octroi/T.P., submitted its tender. The tenders were opened on 19.11.1997. The reserved price was Rs. 28,00,000/- (Rupees twenty eight lacs). In the bid there were three highest bidders including the petitioner, the details of which are given as under : JUDGEMENT_97_LAWS(RAJ)5_2005_1.html
(3.) On the same date i.e 19.11.1997 the petitioner deposited with the respondent No. 3 Rs. 1,12,000/- which is 4% of the reserved price.;