Chattisgarh High Court
Raipur Construction Pvt. Ltd vs State Of Chhattisgarh 12 Wpc/1961/2018 ... on 18 July, 2018
Bench: Ajay Kumar Tripathi, Pritinker Diwaker
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 1952 of 2018
Raipur Construction Pvt. Ltd., A company duly incorporated under the
provisions of the Companies Act, 1956 and having its office at 24 Ground Floor,
Babla Complex, G.E. Road, Raipur, Chhattisgarh.
---- Petitioner
Versus
1. State of Chhattisgarh, Through Secretary, Urban Administration and
Development Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, Disrict
Raipur, Chhattisgarh
2. Raipur Development Authority, though its Chief Executive Officer, 2 nd Floor,
Bhakt Mata Karma Vyasvasaik Parisar, New Rajendra Nagar, Raipur,
Chhattisgarh
3. Chief Engineer, Raipur Development Authority, 2 nd Floor, Bhakt Mata Karma
Vyasvasaik Parisar, New Rajendra Nagar, Raipur, Chhattisgarh
4. M/s Siddhi Vinayak Construction, 'A' Class Contractor, Gaushala Road,
Hamalpara, Kharsia, District Raigarh, Chhattisgarh
5. M/s N.C. Nahar, 'A' Class Contractor, 1, J.K. Villa, Malviya Nagar, Durg, District
Durg, Chhattisgarh
6. M/s Malamohan Builders, 'A' Class Contractor, Beside Digambar Jain Temple,
Jain gali road, Malviya Nagar, Durg, District Durg, Chhattisgarh
---- Respondents
For Petitioner : Shri Amrito Das, Advocate.
For Respondent No.1/State : Shri J.K. Gilda, Advocate General. For Respondent No.2 : Shri Pankaj Agarwal, Advocate.
Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Justice Pritinker Diwaker Order on Board Per Ajay Kumar Tripathi, Chief Justice 18.07.2018
1. Heard counsel for the Petitioner, learned Advocate General for the State and counsel for the Raipur Development Authority.
2. We are not inclined to interfere in the writ application with the process of decision making at this stage. Only after the final tender is decided and awarded can this question be raised.
2
3. We have reason to say so because the process of decision making cannot be forestalled midway through the tender process when the Respondent authorities are still in the process of making up their mind, depending upon the technical and financial bid which have been presented by various parties for evaluation is still on.
4. The writ application is not only pre-mature but we also have a feeling that the writ has been filed with a motive to reduce competition amongst the bidders.
Sd/- Sd/-
(Ajay Kumar Tripathti) (Pritinker Diwaker)
Chief Justice Judge
Brijmohan