K.VENKATESWARA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed to declare the orders of 3rd respondent vide Roc.No.3362/10/13F-2/E4 dtd. 26/3/2012; Roc.Nos.3362/10/13F-10/E4; 3362/10/13F5/E4; 3362/10/13F-9/E4 and 3362/10/13F-4/E4 dtd. 6/8/2012, cancelling the tenders and forfeiting the EMDs and ASDs and FSDs, as illegal and arbitrary.

(2.) Heard Sri V.V.L.N.Sarma, learned counsel for petitioner and Sri C.Abhishek, learned counsel representing Sri M.Manohar Reddy, learned standing counsel for 3rd respondent.

(3.) The 3rd respondent has called for certain tenders through e-procurement to execute the following works: