COMPUTER LAB Vs. STATE OF ORISSA

JUDGEMENT

(1.) M /s. Computer Lab, one of the firms which had submitted its bid to the Commercial Tax Department of the. Government of Orissa pursuant to its Tender Call Notice issued on 20.8.2003, has filed this Review Petition inter alia seeking review of the judgment of this Court dated 19.12.2003 in W.P. (C) No. 12510 of 2003 on the ground that the said firm will be highly prejudiced if the direction issued to Government would be implemented.

(2.) IT appears that the Review petitioner was not a party to the writ petition. It is alleged that the writ petitioner intentionally did not implead the review petitioner as an opposite party in the Writ Petition. Learned counsel for the writ petitioner at the other hand submitted that as no right had accrued to the review petitioner, it was not a necessary party to the writ petition. As a mater of fact, the writ petitioner challenged the order of rejection of its technical bid by the Commercial Tax Department. On the date of filing of the writ petition, no right indeed had accrued to the review petitioner. The opposite party Department also did not aver in its counter -affidavit that the review petitioner had been found eligible as it had quoted the lowest price. In course of hearing of the writ petition also this fact was not brought to the notice of the Court. But then, fact remains, during pendency of the writ petition, the opposite party Department proceeded to finalise the tender and gave opportunity to other firms to submit their price bids and also opened the same. All these actions having been taken during the pendency of the writ petition, the same will be hit by the principles of lis pendens.