AI Structured Summary
Not yet generated for this judgment
Judgment
P.V.Kunhikrishnan, J
The above writ petition is filed with following prayers :
“(i) Issue a writ of mandamus or other writ, order or direction directing the 2nd respondent to finalize the tender proceedings in pursuance of Exts.P1 and P2 strictly in accordance with tender conditions within a time frame to be fixed by this Hon'ble Court.
(i)A Call for the records leading to Exts.P9, P10 and P11 and quash the same to issue writ of certiorari other writ order or direction.
(ii) Issue a writ of mandamus or other writ, order or direction directing the 2nd respondent to consider and pass orders on Ext.P8 and Ext.P9 representations after affording the petitioner an opportunity of being heard before finalizing tender
(iii) Issue such other appropriate writ, order or direction as this Hon'ble Court deems fit to grant in the peculiar circumstances of the case.”[SIC]
The main prayer in the writ petition is to issue direction to the 2nd respondent to finalize the tender proceedings in pursuance of Exts.P1 and P2 strictly in accordance to law with the tender conditions. Exts.P1 and P2 are dated 6.6.2013. Probably, the prayers in the writ petition itself are infructuous.
Therefore, this writ petition is dismissed as infructuous.