MAHADEVA ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved by Order dtd. 9/2/2026 of the learned Single Judge, petitioner in W.P.No.31340 of 2024 filed the present

(2.) Bharat Heavy Electrical Limited (BHEL), Boiler Auxiliaries Plant E-Auction Tender Notice dtd. 16/12/2024 invited tenders for sale of scrap material i.e., Scrap Wind Electric Generators (WEGs) at Ramagiri 250 KW = 3 MW) and Scrap Wind Electric Generators (WEGs) at Kadavakallu (16 Nos. x 250 KW = 4 MW). Pursuant to the said Notification, writ petitioner participated in the E-Auction held on 23/12/2024, submitted its bids by depositing an amount of Rs.12.00 Lakhs in respect of Ramagiri site and Rs.16.00 Lakhs for Kadavakallu site. It stood as H1-highest bidder in respect of Scrap Wind Electric Generators (WEGs) at Kadavakallu i.e., Lot 2, whereas its bid for Lot 1 i.e., Scrap Wind Electric Generators (WEGs) at Ramagiri was not accepted.

(3.) On 27/12/2024, 2nd respondent through an E-Mail informed the writ petitioner that it 's ' bid for Lot 2 is rejected. Representation dtd. 27/12/2024 was made to the 2nd respondent with a request to accept writ petitioner 's bid and that it is ready to comply with the terms and conditions of the E-Auction Notice. 2nd respondent issued fresh Tender Notice No.81944 dtd. 27/12/2024 for sale of Lot 2 i.e., Scrap Wind Electric Generators (WEGs) at Kadavakallu and scheduled the auction on 30/12/2024.