MANGKARA PATHAW Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Challenge in this writ petition filed under Article 226 of the Constitution of India is to the tender notice bearing No.COM/TRANS/T/WB/70/2012/Pt.I/15 dated 14.12.2018 floated by the Commissioner of Transport, Government of Meghalaya, Shillong for "Rate Running Contract for Supply, Construction, Installation, Testing and Commissioning of new 100 MT capacity pit less/shallow pit Electronic Lorry Weighbridge, surface mounted complete with 9mx3m and 16mx3m platform, compression/shear beam type Load Cells, Digital Weight Indicator Personal Computer with alpha numeric keyboard, Recording and printing units along with UPS Installation of integrated Check Point, including construction, development of Land to accommodate Directorate of Mineral Resources, Police and Transport Officials".

(2.) On 16.07.2019 when the writ petition came up for hearing, learned counsel for the respondents raised preliminary objection regarding locus standi of the petitioner to file the petition as the petitioner was neither a bidder nor a tenderer in respect of the tender notice dated 14.12.2018. However, learned counsel for the petitioner sought time to satisfy the Court regarding locus standi to challenge the tender notice dated 14.12.2018. Accordingly, hearing was deferred for today.

(3.) Learned counsel for the petitioner states that in view of the preliminary objection raised, he may be allowed to withdraw this petition with liberty to the petitioner to take recourse to the remedies as may be available to him in accordance with law.