UNION OF INDIA Vs. LAXMI BUILDERS

JUDGEMENT

(1.) The first respondent herein filed W.P. No.1529 of 2003 invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India with a prayer to issue a Writ of Mandamus declaring the action of the appellants herein in disqualifying it from the tender process and awarding the contract to the second respondent herein as arbitrary, illegal and against the principles of natural justice. The first respondent herein also prayed for grant of an appropriate direction directing the appellants herein to award the contract to it.

(2.) The learned single Judge allowed the said writ petition duly setting aside the award of contract to the second respondent herein and further directed the appellants herein to consider the tender of the first respondent herein also and finalise the tender afresh, as per rules.

(3.) In order to consider as to whether the impugned order suffers from any legal infirmities, it may be necessary to notice the relevant facts leading to filing of this Writ Appeal.