NEW NAGENDRA LORRY TRANSPORT Vs. TELANGANA FOODS

JUDGEMENT

(1.) These two writ petitions are filed questioning two separate orders passed by the M/s. Telangana Foods, the respondent authority in terminating contracts awarded to the petitioners for transportation of finished food and blacklisting the petitioner agency without issuing any notice as being illegal, arbitrary, violative of principles of natural justice apart from being contrary to the terms of the agreement with consequential relief of restraining the respondent authority from calling for fresh tenders till the contract term of the petitioners is completed.

(2.) Both the writ petitions are taken up for hearing through Video conferencing with the consent of the parties.

(3.) Heard Sri Vedula Srinivas and Sri Bobbili Srinivas, learned counsel appearing for the petitioners and Sri Harender Pershad, learned Special Government Pleader appearing on behalf of the learned Advocate General office.