D.SIVAKUMAR Vs. DISTRICT COLLECTOR & CHAIRMAN

JUDGEMENT

(1.) Mr.N.Sundaresan, learned Counsel on record for writ petitioner, Mr.Aayiram K.Selvakumar, learned Additional Government Pleader for respondents 1 and 3, Mr.M.Rajarajan, learned Government Advocate for second respondent and Mr.P.Ganapathi Subramanian, learned Counsel for fourth respondent (private respondent) are before this Court.

(2.) With consent of all the aforesaid learned Counsel, main writ petition is taken up, heard out and is being disposed of.

(3.) Subject matter of instant writ petition is a tender bearing tender notice reference DIPR/4422/TENDER/2018 and the name of the work is improvements to 2 No of roads in Vilathikulam Block of Thoothukudi District under NABARD RIDF- XXIV(2018-2019) Tranche (Package No.07) (hereinafter 'said tender' for brevity, clarity and convenience).