LAWS(TLNG)-2020-10-107

MOLID AZEEM KHAN Vs. TELANGANA STATE WAQF BOARD

Decided On October 06, 2020
MOLID AZEEM KHAN Appellant
V/S
TELANGANA STATE WAQF BOARD Respondents

JUDGEMENT

(1.) Assailing the proceedings No.01/DSSH/NZB/2020/Auction-ZIV, dated 21.04.2020, issued by the 1st respondent, allotting the contract of offering of items in respect of the 2nd respondent Dargh in favour of 3rd respondent, the petitioner filed the present writ petition.

(2.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.

(3.) Sri S. Sudeep Reddy, learned counsel for the petitioner would contend that the 1st respondent has awarded the contract of offering of services, items and offerings made by the devotees at the 2nd respondent Dargah by following the tender process. The petitioner has participated in the tender issued by the 1st respondent for the items and offerings etc. of the 2nd respondent Dargah last year and stood as 2nd highest bidder. The term of the contract for the year 2019-20 is expired by 24.04.2020. The 1st respondent without issuing any notification and without calling for tenders awarded the contract for the year 2020-21 in favour of the 3rd respondent by receiving only the offers. The said action of the 1st respondent in awarding the contract in favour of the 3rd respondent is arbitrary and illegal.