Madras High Court
T.Jayaprakash vs The Superintending Engineer on 25 March, 2015
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.03.2015
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
W.P.Nos.4693 & 4694 of 2015
and
M.P.Nos.1 & 2 of 2015 in W.P.Nos.4693 & 4694 of 2015
T.Jayaprakash ... Petitioner in
W.P.4693/2015
M.Vediappan ... Petitioner in
W.P.4694/2015
Vs
1.The Superintending Engineer,
National Highways,
Salem-4.
2.The Chief Engineer (NH),
National Highways,
Chepauk, Chennai-5.
3.The Tender Evaluation Committee,
rep. by its Member and Chief Engineer (NH),
Chepauk, Chennai-5. ... Respondents
in both WPs.
Prayer :- Writ Petitions filed under Article 226 of the Constitution of India to issue a Writ of Certiorarified Mandamus calling for the records relating to the minutes of the 3rd respondent Committee dated 14.02.2015 quash the same and direct the respondents to process the tenders of the petitioner for the works mentioned in the tender Notification in No.TN.No.10/HDO/NH/2014-15 dated 22.12.2014 on the file of the 1st respondent in accordance with the Tamil Nadu Transparency in Tenders Act and Rules.
For Petitioner : Mr.S.Doraisamy
in both WPs.
C O M M O N O R D E R
The learned counsel for the petitioners seek permission to this Court to withdraw the Writ Petitions and submitted letters dated 24.03.2015 to that effect. In view of the letters dated 24.03.2015 submitted by the learned counsel for the petitioners, these Writ petitions are dismissed as withdrawn. Consequently, connected miscellaneous petitions are closed. No costs.
25.03.2015 bbr To
1.The Superintending Engineer, National Highways, Salem-4.
2.The Chief Engineer (NH), National Highways, Chepauk, Chennai-5.
3.The Tender Evaluation Committee, rep. by its Member and Chief Engineer (NH), Chepauk, Chennai-5.
T.S.SIVAGNANAM,J., bbr W.P.Nos.4693 & 4694 of 2015 25.03.2015