VRED EXIM Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Appeal, under Clause 15 of the Letters Patent, has been preferred against the judgment and order, dtd. 24/2/2026, passed in W.P.No.28747 of 2025. By virtue of the judgment and order impugned, the writ petition filed by the petitioner/appellant herein, challenging the decision of the official respondents to permit the private respondent No.4 to establish the Automated Testing Station in Bapatla District, was dismissed.

(2.) The case set up by the petitioners was that, in the bid document, the relevant clause envisaged the successful bidder to enter in a lease agreement within thirty days from the Award of the contract, failing which the Award would get cancelled automatically. In this case, it is stated that the private respondent No.4 came to be declared as H1, whereas the appellant herein was declared as H2.

(3.) It is stated that the contract was awarded on 16/4/2025 and that, despite the mandatory clause, the private respondent No.4 did not enter into a lease agreement with the owner of the proposed site, which was located in Karlapalem Mandal, Bapatla District. Contrary to that, it was stated that the private respondent No.4 changed the location and offered Yazali Village at Karlapalem Mandal, Bapatla District.