P.KALAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed by the petitioner aggrieved by the action of the respondent No.5 in issuing the impugned Notice dtd. 29/10/2020 vide No.02/122 (105)/2019-RM:N whereby the petitioner was informed that the tender issued in favour of the petitioner was cancelled by the Tender Committee due to administrative grounds/reasons, in terms of item No.14 of the tender notification, and also that it was decided to go for fresh tenders.

(2.) The case of the petitioner, in brief, is that pursuant to the Manual Tenders dtd. 12/2/2020 issued by the respondent Corporation inviting tenders for licensing popcorn business at Stall No.1/shop No.1, Suryapet Bus Station, for a period of five years duly quoting the licence fee @ Rs.31,116.00 per month, the petitioner participated and after due negotiations with the Tender Committee the petitioner agreed to pay the licence fee @ Rs.40,116.00 per month excluding the electricity, maintenance charges, GST and other local taxes for running the business. Accordingly, the petitioner paid the Earnest Money Deposit of Rs.3,45,000.00 to the Corporation. Thereafter, the matter has been referred to respondent No.2 for finalization. However, without assigning any reasons, respondent No.5 issued the impugned letter to the petitioner informing about the cancellation of the tender, after a lapse of more than 10 months, which is illegal and arbitrary. Hence, left with no other option, the petitioner has approached this Court Hon'ble High Court under Article 226 of the Constitution of India.

(3.) On 19/11/2020, this Court has directed the respondents not to finalize the fresh tenders to the extent of stall No.1/shop No.1.