NDS CONSTRUCTION Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned Senior Counsel appearing for the petitioner.

(2.) By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the impugned Notice Inviting Re-Tender dated 29/7/2019.

(3.) The case of the petitioner is that pursuant to the said NIT dated 10/1/2019 he also had submitted a bid in respect of the construction of Sadhavna Mandap at Churachandpur DHQ, Churachandpur District. According to the petitioner, he was found to be successful in the tender as per the document (Annexure- A/7) which is being disputed by the counsel appearing for the other side. The further case of the petitioner is that the reason for re-tender is not given therein except to the extent that the validity period of acceptance for NIT has expired and moreover, the Notice Inviting Re-Tender dated 29/7/2019 is issued only in respect of 11 works.