BHATI CONSTRUCTIONS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the outset, it is clarified that D.B. Special Appeal (Writ) No. 1589/2025 is being treated as the lead case, as both the present appeals arise out of the same factual matrix, challenge the same tender process and impugned order, and seek identical reliefs. Accordingly, the facts are being taken from D.B. Special Appeal (Writ) No. 1589/2025, and the decision rendered therein shall govern the connected appeal i.e., D.B. Special Appeal (Writ) No. 1590/2025 as well.

(2.) The appellant has preferred the present Special Appeal praying for the following relief: Itis, therefore, most humbly and respectfully prayed that the Special Appeal may kindly be allowed and the impugned order dtd. 24/9/2025 passed by the learned Single Judge in S.B. Civil Writ Petition No. 18160/2025 M/s Bhati Construction Vs State of Rajasthan may kindly be quashed and set aside, and the writ petition may kindly be allowed in the terms as prayed therein. Any other writ, order, or direction that this Hon ble Court deems just and proper in the facts and circumstances of the case may kindly also be issued in favor of the petitioner.

(3.) The present intra-court appeals arise out of the order dtd. 24/9/2025 passed by the learned Single Judge in S.B. Civil Writ Petition No. 18191/2025, whereby the writ petition preferred by the appellant came to be dismissed.