Telangana High Court
M/S Bhavani Enterprises vs Chairman And Managing Director, on 21 September, 2024
Author: Surepalli Nanda
Bench: Surepalli Nanda
HON'BLE MRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.19383 of 2016
ORDER:
Heard Sri Praveen Kumar Veerjarla, learned counsel appearing on behalf of the petitioners and Sri Zakir Ali Danish, learned Standing Counsel for TSNPDCL, appearing on behalf of the respondents.
2. The petitioners approached the Court seeking prayer as under:
" ... to issue an appropriate Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the 3rd and 4th Respondents in not allowed the Petitioners to participate in Tender notification extended Tender Notice with the specifications No.4/2015-16 of S.E/O.P/WARANGAL with a specification Number 1/2015-16 to 27/2015-16 as arbitrary, illegal and violative articles 14, 19(1)(g) and 21 of the Constitution of India and consequently, direct the Respondents not to declare the result of Tender notification and to pass such other order or orders"
3. It is represented by the learned counsel appearing on behalf of the respondent No.4 that the cause of action in the present writ petition does not survive for adjudication, any more in view of the fact that the period of contract is only for two years and the same had expired long back.
4. Bringing the said submission on record, the Writ Petition is dismissed as infructuous. However, there shall be no order as to costs.
2
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall also stand closed.
___________________________ MRS. JUSTICE SUREPALLI NANDA Date: 21.09.2024.
LPD