GOLI SARATH BABU Vs. T. SRINIVASA RAO

JUDGEMENT

(1.) This Contempt Case has been filed seeking to punish the respondents for violation of the orders, dated 15.02.2021 passed in I.A.No.1 of 2021 in W.P.No.3609 of 2021.

(2.) The petitioner filed W.P.No.3609 of 2021 praying to declare the action of the respondents in executing the work by the respondent Nos.2 and 3 is against G.O.Ms.No.171 M.A., dated 01.05.2004 and without opening the finance bid of petitioner towards the tender notification in proceedings Rc.No.1469/2020/S4(II), dated 12.01.2021 for transportation of Teak timber (Final Harvesting) I 1967 TP Kovvada RF-II, Kotrupalli Beat of P.R.Gudem Section of Kannapuram Range, West Godavari District, as illegal, arbitrary and violative of Article 14 and 21 of the Constitution of India.

(3.) Along with the writ petition, the petitioner filed an Interlocutory Application with a prayer to direct the respondents to stop the work made by respondent Nos.2 and 3, henchmen and followers against tender notification vide proceedings Rc.No.1469/2020/S4(II), dated 12.01.2021 for transportation of Teak timber (Final Harvesting) I 1967 TP Kovvada RF-II, Kotrupalli Beat of P.R.Gudem Section of Kannapuram Range, West Godavari District, to open the commercial bid of the petitioner to finalize the tender notification.