VIKAS Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Uttam Kumar Pathak, learned counsel for the petitioner and the learned standing counsel for the State-respondents.

(2.) By means of the instant petition, the petitioner assails the impugned order dated 05.04.2019 passed by the respondent no.3 whereby the lease executed in favour of the petitioner has been cancelled and a sum of Rs.57,35,500/- along with interest @ 18% per annum is sought to be recovered from the petitioner. The aforesaid order was assailed by the petitioner in revision which has been partly allowed by means of the order dated 16.08.2019 whereby a minuscule relief was granted to the petitioner to the extent that the security of the petitioner deposited with the respondents be adjusted towards the fourth installment, which became due on 01.01.2019 and with the aforesaid modification the remaining part of the order dated 05.04.2019 remained untouched.

(3.) Learned counsel for the petitioner while assailing the two orders has submitted that the petitioner in pursuance of a notification dated 04.04.2018 participated in e-auction relating to mining lease for excavation of 2550 cubic meters of sand and submitted his bid at 450 per cubic meter in Village Anjani, Tehsil Avanla, District Bareilly.