LAWS(APH)-2013-9-79

SOMA CGGCJV Vs. GOVERNMENT OF ANDHRA PRADESH

Decided On September 11, 2013
Soma Cggcjv Appellant
V/S
GOVERNMENT OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) These two writ petitions arise out of the same cause of action, hence they are disposed of together. W.P. No. 32328 of 2012 filed by Soma-CGGC JV, a joint venture, sought for the following relief.

(2.) W.P. No. 7520 of 2013 filed by M/s. Madhucon-Sino Hydro JV, rep. by its Authorised Signatory, sought for the following relief-

(3.) "Indira Sagar Polavaram Project" (ISPP), is a major multipurpose project, conceived by the Government of Andhra Pradesh, located on the River Godavari, near Ramayyapeta Village of Polavaram Mandal, West Godavari District. The project has been in contemplation since 1943 and is strategically important from the point of view of food and water security in the country. It is designed to create irrigation potential of 7.2 lakh acres in East Godavari, Visakhapatnam, West Godavari arid Krishna Districts and to generate Hydro electric power with an installed capacity of 960 MWs. Irrigation and generation of electricity apart, the project is to supply water for drinking/industrial requirements of Visakhapatnam city and drinking water facility to several villages and towns enroute. Project works commenced in Andhra Pradesh in 2005 and about 43% works have been completed incurring an expenditure of about Rs. 4545 crores. Central assistance of Rs. 562.472 crores has been received for the project under the Accelerated Irrigation Benefit Programme. The tender in question is for the Head works of the project.