BASKER Vs. DIRECTOR, DIRECTORATE OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) This Writ Petition has been filed seeking to quash the impugned E-Auction / Tender Notice issued by the second respondent in A1/02483/2025 dtd. 16/12/2025.

(2.) With the consent of the parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) Learned Counsel for the petitioner submits that the petitioner is the proprietor of M/s.PPM Meenakshi Group and is a registered contractor under the second respondent. The second respondent Corporation had invited tenders for grant of license to collect fee in the two and four wheeler parking owned by the second respondent for the year 2025-2026 under G.O.(2P)No.66, Municipal Administration and Water Supply (N.N.4) Department dtd. 6/8/2024, for a period of three years.