SENTHIL ENTERPRISES Vs. TAMIL NADU MINERALS LTD.

JUDGEMENT

(1.) Impugning the order dtd. 31/7/2025 passed by the learned Single Judge in W.P.No.27022 of 2023, the unsuccessful writ petitioner has filed this appeal.

(2.) The nub of the matter runs thus: Pursuant to the tender notification issued by the first respondent on 29/11/2021, the appellant participated in the tender process and a work order was issued on 20/5/2022. An agreement was entered into between the appellant and respondents on 4/7/2022. Subsequently, the appellant started work and made production of dimensional granite blocks for quantity of 208.979 CBM till 15/9/2022.

(3.) Learned Senior Counsel appearing on behalf of the appellant submitted that no notice was issued by the first respondent before cancellation of contract for production of dimensional granite blocks and no fault on the part of the appellant for stopping the production was stated in the letter dtd. 19/9/2022.