SYED MOOSA QUADRI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ appeal is preferred against the order dismissing the writ petition filed by the appellant for the issue of a writ of mandamus declaring the order of the Government of Andhra Pradesh in G. O. Ms. No. 928 M. A. dated 13-11-1971 advising the Municipal Corporation of Hyderabad to consider and accept the tender of the 3rd respondent for construction of Putli Bowli Market Complex as illegal and to direct the respondents to issue tender forms to the appellant for the said works.

(2.) The facts giving rise to this appeal are as follows:

(3.) The Municipal corporation of Hyderabad called for tenders for construction of Putlibowli Market Complex in the Hyderabad City which was estimated to cost Rs. 75.77 lakhs. The first notice inviting the tenders was issued on 25-8-1976 fixing the last date for receipt of the tenders as 25-2-1977 which was later extended to 7-3-1977. The 3rd respondent was the sole tenderer but his tender was rejected on 31-1-1978 by the Special Officer on the ground that it was 33.8% in excess of the sanctioned estimate. On 20-4-1978 a second notice was issued calling for fresh tenders fixing the last date for submission of tenders as 28-5-1978. While so, the 3rd respondent made a representation to the Minister for Municipal Administration that his tender was improperly rejected and that suitable orders should be issued to the Corporation to give the contract to him.