AMAN TRADERS Vs. STATE OF M P

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This intra court appeal is directed against the order dated 17.12.2012, passed by learned Single Judge of this Court in W.P. No.11193/2012.

(3.) Brief facts necessary for disposal of this writ appeal are that aggrieved by the Notice Inviting Tender (for short, the NIT) dated 18.11.2012 issued by the 2 nd respondent for advance sale of 'Tendupatta' in the year 2013 the appellant had filed the aforesaid writ petition raising his grievance that in the said tender notice no upset price has been quoted. According to the petitioner, in the absence of upset price there would be no healthy competition and there would be uncertainty in the process of offering the price by the bidders. The further grievance of the petitioner is that non mention of the upset price in the NIT is contrary to the direction issued by this Court in M.C.C. No.326/1990 State of M.P. and another vs. Raj Kumar and others decided on 14.12.1990.