NOMULA POULTRY FARM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. R.N.Hemendranath Reddy, learned Senior Counsel for the appellants and Mr. A.Sanjeev Kumar, learned Special Government Pleader attached to the office of learned Advocate General for the State of Telangana representing respondent Nos.1 and 2. We have also heard Mr. A.Sudarshan Reddy, Mr. B.Narasimha Sarma and Mr. P.Sri Raghu Ram, learned Senior Counsel for the applicants seeking impleadment.

(2.) This appeal is directed against the judgment and order dtd. 31/1/2023 passed by the learned Single Judge dismissing Writ Petition No.43886 of 2022 and two other writ petitions.

(3.) Appellants as the petitioners had filed the related writ petition being W.P.No.43886 of 2022 assailing the tender reference No.3347/SNP/2022 dtd. 21/11/2022 floated by the 2nd respondent and sought for quashing of the same. Appellants further sought for a direction to respondent Nos.1 and 2 to revert back to the earlier procedure of inviting tender on Integrated Child Development Scheme (ICDS) project wise basis.