V MOHAN RAO Vs. IMPLEMENTATION SECRETARIAT

JUDGEMENT

(1.) This writ appeal is directed against the order of the learned single Judge dated 3-9-2001 made in WP No. 17677 of 2001 dismissing the writ petition filed by the appellant herein.

(2.) The Implementation Secretariat represented by its Transaction Advisor, Public Enterprises Department, A.P. Secretariat, Hyderabad, the 1st respondent herein, invited tenders for sale of Sri Hanuman Co-operative Sugars Limited, assets and business at Seri Narasannapalem, Hanuman Junction. The last date for receipt of tenders was 2-7-2002. A pre-bid conference was held on 25-6-2001. Sixteen (16) parties registered their interest, but only three tenders were received on 2-7-2001. The technical and commercial bids were opened on 2-7-2001. Three tenders, including that of the petitioner-appellant and the 2nd respondent were qualified for further consideration. The financial and price bids were opened on 11-7-2001. The 2nd respondent, as allowed by clause (7) of Annexure II (Form of Price bid) of the tender form, proposed deferred payment of price as under:

(3.) In response to this offer of the 2nd respondent, the Transaction Adviser of the 1st respondent wrote a letter Ref. 0187 IS/TA/CSL-PB/2001-02, dated 17-8-2001 to the 2nd respondent. It reads