JOMY MATHEW Vs. ERATTUPETTA MUNICIPALITY, MUNICIPAL OFFICE BUILDING

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) Petitioner herein is an A class contractor since the year 201 On 22-03-2018, the sixth respondent has issued Ext. P1 notification inviting qualified tenders from eligible contractors for carrying out the work of construction of office building for the first respondent Erattupetta Municipality at an estimated cost of Rs.85 lakhs. Petitioner participated in the tender, however, the tender happens to be canceled as per Ext. P3 minutes of the first respondent Municipality. It is thus challenging Ext. P3, this writ petition is filed.

(3.) Heard learned counsel for the petitioner and learned standing counsel appearing for the first respondent Municipality and perused the pleadings and the documents on record.