JAYADEV PADHI Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) The decision taken by opposite party no.2- Engineer-in-Chief, Water Resources Department, Secha Bhawan, Bhubaneswar, Odisha in the minutes of the meeting held on 29.06.2015, to cancel the tender and call for fresh tender on percentage rate contract basis to resolve the dispute as per order dated 18.06.2015 passed by this Court in W.P.(C) Nos. 10669 & 10709 of 2015 for the work "Repair and Renovation of Capital Embankment No. 2A of river Salandi ( Kadabarange to Radia) from RD 0.00 km to 14.00 km under NABARD assistance (RIDF-XX)" is under challenge in this petition.

(2.) Learned counsel for the petitioner urged that such decision by opposite party no.2 is arbitrary, unreasonable and contrary to the provisions of law, therefore, sought for interference of this Court.

(3.) Mr. P.K. Muduli, learned Addl. Standing Counsel for the State stated that since decision has been taken while resolving the dispute pursuant to order dated 18.06.2015 passed by this Court in W.P.(C) No. 10669 & 10709 of 2015 to cancel the tender and call for fresh tender on percentage rate contract basis, the writ petition merits no further consideration and the same has to be disposed of in terms of the decision taken by the authority.