NANDIGHOSE ASSOCIATES Vs. ORISSA SMALL INDUSTRIES

JUDGEMENT

(1.) HEARD . Though the matter was listed for orders, on consent of learned counsel for both parties, the mater is taken up for disposal.

(2.) THE petitioner has filed this writ application as its bid for handling transportation of coal stock at Berhampur as per notice under Annexure -1 to the Counter affidavit of opposite party No. 1 was not accepted and it was decided to settle the work with opposite party No. 2. In the Counter affidavit filed on behalf of the Corporation (opposite party No.l) it was indicated that the price bid of the petitioner was not considered as the petitioner did not qualify as per the minimum qualifying requirement indicated in the notice inviting tender. The learned counsel for the petitioner submitted that even opposite party No. 2, whose bid has been accepted, also did not qualify in the sense that opposite party No. 2 did not have Ac. 2.00 of suitable land for coal depot as indicated in condition No. 5 of 'Minimum Qualifying Requirement'. For convenience, the aforesaid condition in the Tender papers is extracted hereunder :

(3.) THE writ application is disposed of No costs.