LAWS(PAT)-2012-5-85

A2Z INFRASTRUCTURE LTD. Vs. STATE OF BIHAR

Decided On May 18, 2012
A2z Infrastructure Ltd. Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for the following reliefs:

(2.) Petitioner has filed I.A. No. 8480 of 2011 seeking addition of a relief of writ of certiorari for quashing memo no. 31/C dated 23.7.2011 (Annexure-42) issued by the Municipal Commissioner, Patna Municipal Corporation, to the Principal Secretary, Department of Urban Development and Housing, Government of Bihar alongwith report of the Commissioner of the Corporation of the same date.

(3.) Petitioner is a public company having its registered office at Delhi and claims to have taken up work under Solid Wastes Management Schemes in various cities and is handling project at Indore, Lucknow, Kanpur, Ranchi and several other cities with adequate and developed machineries, equipments and skilled men power and hence when notices for Expression of Interest (EOI) for Solid Wastes Management in Patna Town was published on 2.6.2009 in several newspapers by the Bihar Urban Development Agency (hereinafter referred to as 'the BUDA' for the sake of brevity) under the Department of Urban Development and Housing, Government of Bihar (hereinafter referred to as 'the Department' for the sake of brevity), the petitioner submitted its application and after completing all the formalities and procedures, including pre-proposal meetings, opening of bid, letter of acceptance, bank guarantee by the petitioner etc., petitioner was selected and agreement dated 9.1.2010 was entered into between the petitioner and the Municipal Commissioner, Patna Municipal Corporation (hereinafter referred to as 'the Corporation' for the sake of brevity) and work order was issued to the petitioner.