- (1.) ON 6.4.2001 we had permitted the respondents 4 and 5 to go ahead with the bidding process and to receive the bids, process the same but not to pass any final orders without the leave of the Court. We had permitted the appellant also to participate in the bidding process. Statement of the bids received by the respondents 4 and 5 was shown to us on the last date, from where we found out one Fransis Kiro had offered the bid of Rs. 29,84,000/ -. From the statement we also found out that the appellant had participated In the bid process and offered the highest bid of Rs. 17,75,000/ -. In fact, that we found from the statement was that out of the fine bidders, the appellant was the lowest bidder, whereas the appellants highest amounts of bid was for Rs. 17,75,000/ - and the highest bid of Fransis Kiro was Rs. 29,84,000/ -, the next highest bidder had offered Rs. 29,81,000/ - and one next to him had offered Rs. 27,60,000/ -. The second lowest bidder had offered Rs. 24,01,000/ -.
(2.) ON 12.4.2001 we had directed respondents 4 and 5 to secure 50% of the bid amount. An affidavit has been filed today by the Secretary of the Ranchi Regional Development Authority, in which it has been stated that the highest bidder Fransis Kiro has already deposited Rs. 14,17,000/ - in cash in the office of the Ranchi Regional Development Authority and that this deposit was made on 16.4.2001 and a money receipt in acknowledgement of this deposit has already been issued. After hearing the learned counsel for the parties and on consideration of all relevant aspects of the matter, we find that the learned Single Judge was right in allowing the writ application filed by respondent No. 1 and by issuance of writ of mandamus had rightly and correctly directed respondents 4 and 5 to make such settlement by inviting fresh tenders from the prospective bidders. We see no reason to Interfere in the appeal.
(3.) THE appeal is, accordingly, dismissed.;