L V TRADERS Vs. DEPARTMENT OF SOCIAL WELFARE

JUDGEMENT

(1.) Mr.B.M. Irishad Ahmed, learned counsel for the petitioner. Mr.Vijay Kumar A Patil, learned Additional Government Advocate for the respondents.

(2.) The petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner inter alia seeks a writ of certiorari for quashment of impugned e- procurement tender notification issued by the respondent No.4 dated 29.09.2018.