THE BIHAR STATE BUILDING CONSTRUCTION CORPORATION LIMITED AND OTHERS Vs. ADYA RAJ DEVELOPER PRIVATE LIMITED AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 06.03.2018 in Civil Writ Jurisdiction Case No.15623 of 2017 by which the learned Single Judge has allowed the said petition and quashed and set aside the communication/letter no.3064 dated 06.10.2017 (Annexure-6 to the petition) issued by the Chief General Manager, Building Construction Corporation Limited, appellant herein, and has directed the original respondents to proceed in the matter in accordance with law, original respondent no.4- Bihar State Building Construction Corporation Limited has preferred the present Letters Patent Appeal.

(2.) The facts leading to the present Letters Patent Appeal are as under:-

(3.) Feeling aggrieved and dis-satisfied with the communication/letter dated 06.10.2017 issued by the Corporation by which the petitioner was asked whether he would be willing to do the work at 10% below the estimated rate, the original petitioner-tenderer preferred the present CWJC No.15623 of 2017.