VRED EXIM Vs. STATE OF A.P.

JUDGEMENT

(1.) The Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:

(2.) Heard Sri B. Abhai Siddanth Mootha, learned counsel for the petitioners and Sri Mulla Sohail Shareef, learned counsel for the 4th respondent.

(3.) The Transport Department, Government of Andhra Pradesh (for short hereafter referred to as 'organisation') issued R.F.P. (Request for Proposal) No.17021/80/2022/RSC, vide tender document dtd. 21/3/2025 for establishment of Automated Testing Station at Bapatla District, inviting tenders from the stakeholders. Unofficial respondent No.4 stood as H1 bidder, vide preliminary PRC (Preliminary Registration Certificate) dtd. 16/4/2025 and later, the organization has issued revised PRC dtd. 4/7/2025. The present Writ Petition is filed challenging the revised PRC dtd. 4/7/2025 issued in favour of the 4th unofficial respondent.