MARGAM ANJANEYULU PRESIDENT WATERUSERS ASSOCIATION Vs. SUPERINTENDING ENGINEER IRRIGATIONCIRCLE NO 3 NIZAMABAD

JUDGEMENT

(1.) The petitioner seeks to interdict the tender notification in respect of the work relating to repairs to the irrigation canal Peddacheruvu situated at Komtoor Village, Medak Mandal and District.

(2.) The petitioner is the President of theWater Users Association, Komtoor Village. In Komtoor Village there is a tank by name Peddacheruvu. It is a rain fed tank, which spread over a considerable extent. The Water Users Association of which the petitioner is the President has in its area of operation the aforesaid tank.

(3.) The petitioner avers that work havinga value of more than Rs. 24 lakhs in Komtoor Village has been entrusted to the Water Users Association and that the Association has executed the said work competently and to the satisfaction of the Government. While so, in respect of repairs to Komtoor Irrigation channel and feeder channel tenders have been called for on 14-6-2000. The value of the work is estimated to be in the order of Rs. 21,81,325/-. It is the petitioner's case that the above notification to tender and the conduct of the respondents in not awarding the work exclusively to the Water Users Association, is arbitrary and irrational.