ANAND CONSULTANTS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner assisted by Mr. Priyank Deepak, learned Advocate and Mr. Vinay Kirti Singh, learned GA-2 for the State assisted by Mr. Vijay Kumar Verma, learned AC to GA-2.

(2.) The petitioner in the present case is seeking the following reliefs:-

(3.) The petitioner is a proprietorship firm engaged in construction of road, building etc. The Bihar Rural Road Development Authority (in short 'BRRADA') invited a tender for construction of road from ND-31-PAURA under Package no. BR-17R/62 where length of road to be constructed was 11.61 kilometers at the construction cost of Rs.512.95 lakhs, construction cost of CD work was 150.44 lakhs and the maintenance cost for 5 years was Rs.48.62 lakhs. Submission of the Petitioner