DUGYALA DEVENDER RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The lis involved in these writ petitions and parties thereof are common, all these writ petitions are being disposed of by way of a common order.

(2.) Writ Petition Nos.6595 and 8622 of 2020 are filed by Mr. Dugyala Devender Rao, to declare the action of respondent Nos.2 and 3 in cancelling tender Nos.36/2019-20 and 39/2019-20 vide I.D. Nos.162886 and 163080 to an estimated contract values of Rs.3,76,32,750/- and Rs.1,95,69,559/- for the works of construction of Check dam across Moranchavagu near Chelpur and Nagarampally villages of Mulugu - Ghanpur Mandal in Jayashankar - Bhupalapally District, respectively, without any notice and consequential action of respondent No.3 in issuing fresh tender notification No.111/2019-20, dated 30.03.2020, ID No.171452 by adding five other works to an estimated cost of Rs.19,87,06,893/- as illegal. Consequential direction is sought a direction to respondent No.3 to open the aforesaid tenders and allot the work to the eligible tenderer.

(3.) Whereas, W.P. Nos.6869 and 14280 of 2020 are filed by Mr. Boinapalli Srinivasa Rao to declare the action of respondent Nos.2 and 3 in cancelling tender Nos.37/2019-20 and 31/2019-20 vide ID Nos.162941 and 136873 to an estimated contract values of Rs.5,40,72,363/- and Rs.5,09,34,118/-, respectively, for the works of construction of Check dam across Peddavagu near Issipet Village and Salivagu at Confluence point of Pedda Vagu respectively of Mogullapally Mandal in Jayashankar - Bhupalapally District, without any notice and consequential action of respondent No.3 in issuing fresh tender notification No.111/2019-20, dated 30.03.2020, ID No.171452 by adding five other works to an estimated cost of Rs.19,87,06,893/- as illegal. Consequential direction is sought a direction to respondent No.3 to open the aforesaid Tenders and allot the work to the eligible tenderer.