PATELPURTA AGRO FARM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsels, and proceed to dispose of these writ petitions by this common judgment.

(2.) The petitioner had participated in the tenders invited by the respondents, i.e. the Fisheries Department of the State, for granting license for fishing in different reservoirs. The petitioner's technical bids were rejected by the Technical Evaluation Committee of the respondents, and the reasons stated for the said rejections were the following:- <IMG>JUDGEMENT_63_LAWS(UTN)5_2023_1.jpg</IMG>

(3.) The petitioner, being aggrieved by the rejection of its technical bids, preferred these three writ petitions in respect of three similar tenders for different reservoirs.