Madras High Court
Refex Green Power Limited vs Local Administration Department on 7 September, 2023
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.No.26283 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.09.2023
CORAM : JUSTICE N.SESHASAYEE
W.P.No.26283 of 2023
and WMP.Nos.25686, 25687 & 25688 of 2023
Refex Green Power Limited
(Formerly Refex Green Power Private Limited
and SIL Rooftop Solar Power Private Limited)
Having registered Office at :
No.1/171, Old Mahabalipuram Road
Thandalam Village, Thiruporur
Kanchipuram - 603 110.
Represented by its Director ... Petitioner
Vs
Local Administration Department
Government of Puducherry
No.16, Suffren Street
Puducherry.
Represented by its Director. .... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Certiorarified Mandamus to call for the records of
the respondent in the respondent's email addressed to the petitioner dated
18.08.2023 ("Impugned Letter") and quash the same and all consequential
proceedings or actions thereto as illegal and arbitrary, and consequently
direct the respondent to re-evaluate the petitioner's bid submitted on
12.06.2023.
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https://www.mhc.tn.gov.in/judis
W.P.No.26283 of 2023
For Petitioner : Mr.Rahul Balaji
For Respondent : Mr.A.Tamilvanan
Additional Government Pleader (Pondy)
ORDER
This petition is filed challenging the proceedings of the fourth respondent rejecting the technical bid of the petitioner in a tender floated by the respondent for executing certain work pertaining to waste management. One of the core contentions of the petitioner is that the reason for rejection was not indicated.
2. Mr.A.Tamilvanan, learned Additional Government Pleader (Pondy) enters appearance for the respondent, and makes a statement that the ground for rejection has been uploaded in the website of the respondent.
3. The learned counsel for the petitioner took time to ascertain the same, and now states that the reasons have indeed been stated. The learned counsel seeks leave of the Court to withdraw this writ petition with liberty to approach this Court with a fresh writ petition, based on the grounds of rejection.
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4. The petition is now dismissed as withdrawn with liberty to the petitioner to challenge his rejection, now on the grounds indicated, if it is so desirous. No costs. Consequently, connected miscellaneous petitions are closed.
07.09.2023 Index : Yes / No Speaking order / Non-speaking order ds To:
The Director Local Administration Department Government of Puducherry No.16, Suffren Street Puducherry.3/4
https://www.mhc.tn.gov.in/judis W.P.No.26283 of 2023 N.SESHASAYEE.J., ds W.P.No.26283 of 2023 07.09.2023 4/4 https://www.mhc.tn.gov.in/judis