CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD Vs. KHRUNICHEV STATE RESEARCH AND PRODUCTION SPACE CENTRE

JUDGEMENT

(1.) THE Writ Appeal has been preferred by the chennai Metropolitan Water Supply and sewerage Board (herein after called 'cmwssb') as against the interim order of the learned single Judge dated 15-12-2003 in W. P. M. P. No. 33211 of 2003 in W. P. No. 27168 of 2003, in and by which, the learned single Judge passed orders making the interim stay absolute in respect of confirmation of the re-tender Notification pertaining to the establishing of 300/200/ 100mld Sea water Desalination Plan at Minjur, Chennai.

(2.) WHEN the Writ Appeal was posted for admission, having regard to the nature of the issue involved, the main Writ Petition itself was directed to be posted. Thereafter, a connected Public Interest Litigation filed by one of the Advocates in W. P. No. 38684 of 2003 was also linked along with the Writ appeal. However, when that Writ Petition, namely, W. P. No. 38684 of 2003 and taken up for hearing on 7-10-2004, the petitioner therein expressed his desire to withdraw the writ Petition and accordingly, that Writ Petition was dismissed as withdrawn. Therefore, we are now concerned only with the writ Appeal as well as the main Writ Petition.

(3.) THE Writ Appeal is against the interim order and therefore, the disposal of the Writ appeal depends upon the disposal of the Writ petition.