S C AGARWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B.

(2.) With the consent of learned counsel for the parties, we proceed to dispose of the matter at this stage itself.

(3.) In this writ petition under Article 226 of the Constitution, the petitioner questions the legality and propriety of the decision taken by the Central Warehousing Corporation (for short the CWC), respondent No.2 herein, to cancel the tender process initiated by issue of a public notice dated 7 December 2002 for dismantling and disposal of 29700 MTC godown at Base Depot, Loni, Delhi. Being the highest bidder, the petitioner seeks a writ of mandamus, commanding the CWC to release the work order in their favour.