JIWAN INTERNATIONAL, REP. BY ITS PROPRIETOR, MR. ANIL GADODIA Vs. TAMIL NADU FOREST PLANTATION CORPORATION LIMITED (A GOVERNMENT OF TAMILNADU UNDERTAKING)

JUDGEMENT

(1.) THE petitioner has prayed for quashing the order dated 31.1.1999 passed by the respondent Corporation in Ref. No. 7129/98/A2 and to direct the respondent to deliver 900 kgs of Sandalwood Oil at the rate fixed with Certificate of Origin / Legal Procurement Certificate.

(2.) THE respondent is Tamil Nadu Forest Plantation Corporation Limited, a Government of Tamil Nadu undertaking. Such Corporation issued a notice calling for tenders from prospective buyers quoting the rate for the sale of Sandalwood Oil (ISI Specification) produced by the respondent in its factory at Tamil Nadu. Pursuant to the aforesaid notice, the present petitioner submitted his sealed tender for 900 kgs of sandalwood oil at Rs. 10,700/ - per kilogram. The respondent accepted the tender of the petitioner vide letter dated 22.7.1998 and enclosed a copy of the agreement to be signed by the petitioner for taking further action. In the said letter, it was indicated that it

(3.) A counter affidavit was filed on behalf of the respondent. In the counter affidavit it has been indicated that