GRAPATI CONSTRUCTIONS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has been filed to declare the action of the respondent Nos. 5, 7 and 8 in calling for tenders vide tender Notice, dtd. 26/12/2020 by way of offline sealed tenders, instead of e-procurement tenders for the purpose of construction of 2 lakhs capacity of water tank in Prabhunagar, Poranki Gram Panchayat area, Poranki Village, Penamaluru Mandal, Krishna District for Rs.58.00 lakh as illegal, arbitrary, violation of principles of natural justice and violation of the relevant Government Rules and violation of Articles 14, 19(1)(g) and21 of Constitution of India and consequently set aside the tender notice, dtd. 26/12/2020 issued vide R.O.C. No. 649/2020 and direct the official respondents to call for tenders by way of e-procurement platform as per the relevant Rules and Government Orders.

(2.) Heard Sri. P.S.P. Suresh Kumar, learned counsel for the petitioner and the learned Government Pleader for Panchayat Raj appearing for respondent Nos. 1 to 4, Sri. I. Koti Reddy, learned Standing Counsel for Gram Panchayat appearing for 5 respondent, Sri. M. Manohar Reddy, learned Standing Counsel appearing for 6 respondent, learned Government Pleader for PR and RD appearing for 7 respondent, Sri. K.S. Murthy, learned counsel representing Sri. M. Siva Kumar, learned counsel for the 9 respondent on record. Perused the material available on record.

(3.) The facts of the case of the petitioner are;