M/S. SAYYED ALI CONSTRUCTION COMPANY A PROPRIETORSHIP FIRM THR SAYYED ALI Vs. MADHYA PRADESH RURAL ROAD DEVELOPMENT AUTHORITY THR.

JUDGEMENT

(1.) Heard on the question of admission.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioner is praying for quashment of Notice Inviting Tender (NIT) No.753 dated 22.12.2017 issued by the Department with respect to the tender at serial No.2 for MP 1098, balance work which happens to be the work that was undertaken by the petitioner and also prayed for grant of interim relief to stay the operation and effect of NIT dated 22.12.2017.

(3.) This is the second round of litigation. In the first round, the petitioner challenged the order of termination of contract dated 05.06.2017 issued by the General Manager, M. P. Rural Road Development Authority, Dewas. The Division Bench of this Court by order dated 18.12.2017 passed in W. P. No.5478/2017 dismissed the writ petition. The order dated 18.12.2017 reads as under:- By this writ petition, under Article 226 of the Constitution of India, the petitioner is praying for the following reliefs:-