VIJAY BISHNOI,J. - (1.) Matter comes up for consideration of application being I.A. No. 3177/2017 under Article 226 (3) of the Constitution of India filed on behalf of respondents for vacation of interim order dated 01.05.2017 passed by this Court, however, with the consent of the counsels for the parties, the matter is finally heard and is being decided today itself.
(2.) This writ petition is filed by the petitioner being aggrieved with the order dated 27.01.2017 (Annexure-5) issued by the respondent No. 2. The Fishing Development Officer, Rajsamand and the tender notice dated 22.03.2017 (Annexure-7) issued by Vikas Adhikari, Panchayat Samiti, Devgarh, District Rajsamand (for short 'the Vikas Adhikari' hereinafter).
(3.) Vide order dated 27.01.2017, the respondent No. 2 directed the Vikas Adhikari to invite tenders of fishing for Mansarovar Pond of Gram Panchayat, Daulpura for the year 2017-18 and to award contract, who vide tender notice dated 22.03.2017, invited tenders for 'C' and 'D' categories ponds, which include the Mansarovar Pond of Gram Panchayat Daulpura for the year 2017-18.;