BAHADUR SINGH BHATTI Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner by filing this petition has challenged the corrigendum issued to the NIT dated 5. 3. 09 which is annexure P/1 to the petition. This notice is published, according to the petitioner with ulterior motive. According to the petitioner, two corrigendum were already issued by the respondents and the third corrigendum dated 5. 3. 09 which is Annexure P/1 is under challenge.

(2.) THE aforesaid corrigendum has been challenged on the ground that several parties who have participated from outside who would be deprived of to take part in the process view of short time of two days of corrigendum dated 5. 3. 09. According to the petitioner, the forms are made available only at three places in the State of Madhya pradesh i. e. Jabalpur, Seoni and Bhopal and for this reason, the corrigendum had been challenged.

(3.) IT is to be seen that the address which is given by the petitioner is of Jabalpur and according to the petitioner the forms are available at Jabalpur also. In view of the aforesaid, it cannot be said that petitioner shall not be able to submit the bid because he belongs to a place other than State of madhya Pradesh. It is also not the case of the petitioner that head Office of the petitioner is situated elsewhere other than jabalpur, Seoni and Bhopal so that it could be said that there was no sufficient time for the petitioner to submit the tender. In view of the aforesaid, the ground which has been taken by the petitioner is without any substance.