Calcutta High Court (Appellete Side)
Rajendra Singh vs Union Of India And Others on 6 June, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
6th June, 2022
(D/L No.20)
(SKB)
W.P.A. 8447 of 2022
Rajendra Singh
Versus
Union of India and others
Mr. Pratik Dhar,
Mr. Imran Ali,
Ms. Anikta Bose,
Mr. K. K. Siddique,
Mr. Saikat Debnath,
Ms. A. Khatoon
... for the petitioner.
Mr. Probal Kr. Mukherjee,
Mr. Suhrid Sur
... for respondent nos.2 to 5.
Mr. Kallol Basu, Mr. Nilanjan Pal ... for respondent no.8.
Affidavit of service is taken on record. The challenge in the writ petition is to the selection of the private respondent no.8 as the out-source agency to regulate the parking of cars in the Kolkata Airport.
Learned counsel appearing for the petitioner submits that a letter of revocation of the e-Tender dated 14th March, 2022 should be given effect to and any steps taken after the said revocation for selecting the private respondent no.8 should be cancelled.
Learned counsel appearing for the Air Port Authority/respondent nos.2-5 submits that the private respondent no.8 was selected pursuant to a fresh bid 2 after the revocation and further that the petitioner unsuccessfully participated in the said bid.
Since the stand of the Airport Authority is not on record and does not appear before borne out from the documents before the court, respondent nos.2-5 are directed to file a report within ten days from today indicating the fact of the fresh bid being undertaken after the notice of revocation. The report should also indicate that the notice of revocation was not given effect to and was a mistake as submitted by counsel in court today.
The submission of learned counsel appearing for the successful bidder/private respondent no.8 of the infirmities of the present writ petition is noted.
List this matter on 20th June, 2022.
A copy of the report should be served on the respondents well in advance of the returnable date.
(Moushumi Bhattacharya, J.)