DONYI POLO ENTERPRISES Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Mr. T.T. Tara, learned counsel for the petitioners. Also heard Mr. I. Riram, learned Addl. Senior Government Advocate for respondent Nos.1-6, Ms. N. Danggen, learned counsel, for the respondent No.7 (Proprietor of Respondent No. 7 expired during the pendency of the Writ Petitions) and Mr. L. Perme, learned counsel for the respondent No. 8.

(2.) As the issues involved in this batch of Writ Petitions are same, the Writ Petitions are heard and dispose of by this common order.

(3.) The common challenge made in these proceedings is to the impugned order dtd. 10/10/2018, issued by the Secretary, Water Resources Department, Govt. of Arunachal Pradesh, whereby the work orders issued to the petitioners pursuant to the NIT dtd. 4/4/2018, for construction of Porter Tracks, have been directed to be cancelled and to initiate the process of re-tendering.