HURRYSONS ENTERPRISES, NEW DELHI Vs. STATE OF J&K

JUDGEMENT

(1.) THIS writ petition has been filed by petitioner -firm namely, M/s HURRYSONS ENTERPRISES, registered under the Indian Partnership Act through Sh. G. S. Walia, having its registered office at 154, Golf Links, New Delhi, engaged in the business of construction of over -bridges for more than last two decades.

(2.) THE petitioner has invoked the power of this court under Art. 226 of Constitution of India, praying for a writ of certiorari quashing the order of allotment No. RM.335/Contract -l/1344 -50 dt 15.4.85 of a contract by Respondent No. 2 for construction of 4 -lane Bridge over Doodganga Nallah in KM Illrd at Barzulla on Srinagar -Airport Road, in favour of Respondent No. 3 and for a writ of mandamus to command the respondents to allot the said contract in favour of the petitioner. It is further prayed that by a writ of certiorari, circular, Govt. Order No. 119 -PW of 1982 dt 5.3.82 be quashed.

(3.) THE facts and circumstances which gave rise to the present petition need to be narrated hereunder: -