Nihar Ranjan Tripathi vs Tahasildar,Tirtol
2014 Latest Caselaw 222 Del

                             W.P.(C) No. 6572 of 2013




                 Present :      Mr. Siladitya Ray, Advocate for the petitioner.



03. 10.01.2014                      This petition seeks quashing of auction notice
                 dated 02.03.2013, Annexure-1, for auction of sand
                 quarries      of     different   rivers   mentioned   therein    and
                 direction to issue fresh auction notice in consonance with
                 government guidelines.
                                    According to the petitioner upset price for
                 auction exceeds five lakhs in which case publication is
                 required in english newspaper which has not been done.
                                    We have heard learned counsel for the
                 petitioner.
                                    It is not disputed that the notice has been
                 published in Odia Newspaper and the same was well
                 within the knowledge of the petitioner. The petitioner is
                 not a bidder and is unable to show any prejudice.
                 Auction has already been held.
                                    In view of the above, no ground is made out
                 for interference at this stage.
                                    Accordingly, the petition is dismissed.



                                                                  ..............................
                                                           A.K.Goel, C.J.

AD
                                                       .............................
                                                       Dr. A.K. Rath, J.