S SORNAVELU CO OPERATIVE SUB REGISTRAR THAIYUR ADI DRAVIDAR CO OPERATIVE SALT PRODUCTION AND SALES SOCIETY LTD Vs. SALT COMMISSIONER GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the tender notification issued by the second respondent, dated 31.08.2008.

(2.) IT appears that the respondent Department invited tenders for granting a lease for the purpose of manufacturing salt and the entire lease transaction was dragged into litigation by the several parties and the petitioner herein was also one of the parties to the said litigation. Ultimately, the Hon?ble Division Bench of this Court, by order dated 30.10.2008 in W.A.No.1170 of 2008, passed the following order:- Heard the learned counsel for the parties. 2. In the counter affidavit, which has been filed in this proceeding on behalf of respondents 2 to 4, it has been stated that in paragraph-4 that out of the 7 tenders received one M/s.Atchaya Marine Salt, Vadaranyam has quoted the highest tender rate of Rs.360.70 per metric tonne of salt produced and issued subject to minimum of 20 M.T. per acre per annum. The said rate works out to Rs.18,03,500/-. As against that, the appellant has quoted a rate of only Rs.5,25,000/-. IT is obvious that the rate quoted by M/s. Atchaya Marine Salt, Vedaranyam is substantially higher than that of the appellant. We, therefore, do not find any merit in the appeal and it is accordingly dismissed. The respondents are directed to consider the rates given by the highest offeror namely, M/s.Atchaya Marine Salt, Vedaranyam. No costs. Consequently, miscellaneous petition is closed.