VASUNDHARA ANJALI AUTOMOTIVES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India being aggrieved by the Memo in Rc.No.P5/1497/2018, dated 09.12.2019 issued by the 5th respondent-District Panchayat Officer, BhadradriKothagudem District, as being illegal, arbitrary, unconstitutional and contrary to the order issued by the 3rd respondent-District Collector (PW), Bhadradri Kothagudem District, vide Rc.No.P5/1497/2018, dated _.11.2019 (18.11.2019), with a consequential relief.

(2.) Heard Sri C. Damodar Reddy, learned counsel for the petitioner and Smt. Jyothi Kiran, learned Government Pleader for Panchayat Raj and Rural Development appearing for the respondents 1 to 5 and Swaroop Oorilla, learned counsel for the 6th respondent.

(3.) It is the case of the petitioner that pursuant to the short tender notice in Rc.No.P5/1497/2018, dated 04.11.2019 issued by the 5th respondent for supply of tractors, trolleys, tanks and battery autos in Bhadradri-Kothagudem District, the petitioner herein claims to have participated and stood as L-1 for supply of different capacities of tractors of Swaraj brand. It is also claimed by the petitioner that the 3rd respondent in acceptance of the tender and confirming the tender of the petitioner as L-1, has issued proceeding dated _.11.2019, wherein the petitioner's name is shown against the procurement of swaraj tractors in the different capacity of 15 HP, 31 HP, 38 HP and 42 HP along with the rates.