T. J. ENTERPRISES Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Mozumdar, learned Senior Counsel assisted by Mr. S.K. Deuri, learned counsel for the petitioner. Also heard Mr. N. Ratan, learned Additional Advocate General for the respondent Nos. 1 to 5 and Mr. T. Tagum, learned counsel for the respondent No. 6.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the Minutes of Meeting, being Memo No. CEUD/PLG/MS-414/2023-24, dtd. 29/2/2024, issued by the Chief Engineer, Urban Development and Housing, Itanagar and signed by the Surveyor of Works, Department of Urban Development and Housing, Itanagar and also the Notice Inviting Bids (2nd Call), dtd. 4/3/2024, issued by the Executive Engineer, Urban Development and Housing, Aalo Division.

(3.) It is to be noted here that vide impugned Minutes of Meeting dtd. 29/2/2024, the e-tender invited, vide ID No. 2024_APUDH _1552_1, dtd. 13/1/2024 for the work 'Infrastructure Development of Government Secondary School at Kamba" was cancelled and vide impugned Notice Inviting Bids (2nd Call) dtd. 4/3/2024, online item rate tender in double bid form, were invited from eligible enlisted contractors of APPWD, with appropriate level for the work 'Infrastructure Development ofGovernment Secondary School at Kamba" at an approximate valueof Rs.10,47,52,000.09 only.