GUTTIKONDA SESHUKUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri C. Kranthi Kumar, Ld. Counsel representing Sri Kasim Nagasaim, Ld. Counsel for the Petitioner, Sri P. Sai Surya Teja, Ld. Counsel for the Respondent No.5, Sri P. Chaitanya, Ld. Counsel appearing on behalf of Sri Y. Koteswara Rao, Ld. Standing Counsel for the Grama Panchayat and Sri Panuku Rajesh Kumar, Ld. Asst. Government Pleader for Panchayat Raj.

(2.) The present Writ Petition is filed seeking the following relief:

(3.) SUBMISSIONS OF THE WRIT PETITIONER: Sri C. Kranthi Kumar, Ld. Counsel representing Sri Kasim Nagasaim, Ld. Counsel for the Petitioner has submitted that the Superintendent Engineer, Department of Rural Water Supply & Sanitation, Vijayawada (Respondent No.2) had issued tender the Notice No.13/T4/2025-26 dtd. 6/5/2025 for the work of 'Operation and Maintenance of CPWS scheme to Battinapadu and 34 other habitations for the year 2025 to 2026' with an Estimated Contract Value (EMV) of Rs.63,61,806.00 via e-procurement portal; and that as the Writ Petitioner has executed similar works on the previous occasions, the Writ Petitioner has participated in the present tender.