NARENDRA Vs. SPECIAL RELIEF COMMISSIONER ORISSA

JUDGEMENT

(1.) The prayer of the petitioners in O.J.C. Nos. 14592 and 14722 of 1999, O.J.C. Nos. 173, 211, 247, 463, 1656, 1872 and 2639 of 2000 is to issue direction to the opposite parties, in particular, the Special Relief Commissioner, Orissa, to accept the goods which were tendered by them in conformity with the terms of Advertisement No. 315/F dated 26-11-1999 (Annexure 1).

(2.) The prayer of the petitioner in O.J.C. No. 14780 of 1999 is for issuance of a direction to the opposite parties to take samples in presence of the petitioner or his representative and to get them tested or retested and to accept the same, if they conform to the specification laid down in Advertisement No. 315/F dated 26-11-1999 (Annexure 1) and further to command the opposite parties not to test the goods in question on the basis of any specification other than those prescribed in the said advertisement.

(3.) Similarly, the prayer of the petitioners in O.J.C. Nos. 689, 712, 724 and 1694 of 2000 is to take the samples and test the same only in accordance with the norms prescribed in the Advertisement, referred to above, and to accept the goods tendered by them.