HANUMANBUX UMADUTT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B.K.Sharma, learned Sr. counsel assisted by Mr. R.Mazumdar, learned counsel on behalf of the petitioner as well as Mr. R.Debnath, learned CGC on behalf of the respondents.

(2.) The brief facts of the petitioner's case in a nutshell is that:

(3.) Learned Sr. counsel for the petitioner had submitted that the petitioner was a successful bidder and for the reasons best known to the respondents all of a sudden all the tenders were cancelled on the ground of administrative difficulties. Hence, this instant petition.