RAJKUMAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel on either side.

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

(3.) The Writ petitioner is a registered contractor of Forest Department. The second respondent issued a tender notification dated 26.11.2018 inviting participation for conferring the right to remove the Cashew Usufructs in the petition mentioned forest plantations for a period of six months. The case of the Writ petitioner is that his offer of Rs.12,63,000/- was the highest and that even though it was confirmed on 18.01.2019 by the first respondent, he has not been issued with necessary work permit. That necessitated the filing of this Writ petition.