VAITHIYANATHAN CONSTRUCTION Vs. BLOCK DEVELOPMENT OFFICER VILLAGE PANCHAYAT TIRUVENNAINALLUR PANCHAYAT UNION VILLUPURAM DISTRICT

JUDGEMENT

(1.) (Writ Petition filed under Article 226 of the Constitution of India praying for a writ of certiorarified mandamus as stated therein.) This writ petition has been filed seeking a writ of certiorarified mandamus calling for the records in respect of tender notification issued by the respondent in his proceedings in Na.Ka. A1/1326/07 dated 26.07.2007 and quash the tender process pursuance to the above said tender notification and consequently, direct the respondent to call for afresh and conduct a fresh tender and proceed in accordance with law and the provisions of the Tamil Nadu Transparency in Tenders Act, 1998.

(2.) THE petitioner's case in brief, as culled out from the affidavit, runs as under:

(3.) A reply affidavit has also been filed by the petitioner contending that: