SRINIDHI ELECTRO MECHANICS Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri Vedula Venkata Ramana, learned Counsel representing the writ petitioner, Sri A. Rajashekar Reddy, learned assistant Solicitor General, representing respondent No. 1, and Sri Wajid Ali Kamil, learned Counsel representing respondent no. 2.

(2.) THIS Court issued Rule Nisi on 22. 02. 2007 and in W. P. M. P. No. 4163 of 2007 interim direction was granted. Counter affidavits are filed by both respondents 1 and 2.

(3.) THE writ petitioner, Srinidhi Electro mechanics, represented by its Proprietor filed the present Writ petition for a writ of mandamus or any other appropriate writ declaring the action of the first respondent contained in its letter No. DMRL/lc/wa/1354/ scrap, dated 08. 02. 2007, in awarding the contract of sale of MS and SS Scrap to the second respondent without deciding the matter as per the judgment of the Hon'ble court in W. A. No. 1354 of 2006, dated 04. 01. 2007, as illegal, and to consequently grant reconfirming the sale letter dated 14. 11. 2005 in favour of the petitioner for the said metal scrap contract, and also to set aside the impugned order, and direct the first respondent to permit the petitioner to lift the said metal scrap in terms of sale order No. DMRL/mmg/disp/sale/10/2005-2006 dated 14. 11. 2005 and grant such other relief as it deems fit in the circumstances of the case.