CREATIVE CONSUMERS CO-OP SOCIETY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. By consent of counsel for the parties and at their request, both the writ petitions were taken up for final hearing.

(2.) Both these writ petitions have been set down for hearing together at the request of counsel as both involve common question of law and fact. In Writ Petition No.14558 of 2023, which came to be argued as a lead petition, the petitioner seeks to challenge the decision dtd. 10/11/2023 cancelling agreement and tender process granting work order for transportation of ration food grains to fair price shops under the target-oriented public distribution system. Petitioner also seek a declaration that agreement dtd. 28/7/2023 entered into with the petitioner by the respondents is in force and a further direction to issue work order/delivery orders in pursuance of agreement dtd. 28/7/2023.

(3.) In Writ Petition No.13546 of 2023, the petitioner/society seeks relief in the form of a direction to Respondent Nos.1 and 2 to issue a work order as per representations dtd. 18/9/2023 and 16/10/2023.