YASH CONSTRUCTION COMPANY Vs. NAGAR NIGAM

JUDGEMENT

(1.) Since common questions of fact and law are involved in these writ petitions, therefore, these petitions are clubbed together and are being heard and decided together. However, for the sake of brevity and convenience, facts of Writ Petition (M/B) No.505 of 2024 are being considered.

(2.) By means of this writ petition, petitioner has sought the following reliefs: -

(3.) According to the petitioner, in the earlier bidding process, his bid was found to be the lowest in respect to certain works, however, the earlier bidding process has been cancelled, and fresh biddings have been invited by issuing fresh Notice Inviting Tender (for short "NIT"). This, according to the petitioner, is contrary to law, and once earlier bidding process has been finalized, it is not open to the authorities to invite fresh tender.