POOJA FORTUNE PVT LTD Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Two writ petitions, being Writ Petition (C) No. 4 of 2002 and Writ Petition (C) No. 44 of 2001 which are similarly situated with the present writ petition, has been disposed of finally today, thus quashing the impugned tender process and related agreement entered between respondent No. 1 and/or with the respondent No. 3 with the following observations, orders and directions :-

(2.) It is an admitted position that the present case is squarely covered up by the common judgment dated 24th June 2003 passed in the said two cases, namely, Writ Petition (C) No. 4 of 2002 Modi Entertainers Network Private Limited v. State of Sikkim and others) and Writ Petition (C) No. 44 of 2001 (J. K. Bhandari and another v. State of Sikkim and others) and, accordingly, the said common judgment dated 24th June 2003 shall cover up the present case also and the judgment passed in the said two cases shall form part of the record of this case.

(3.) In view of the above position, the present writ petition is allowed thus quashing the impugned agreement dated 24/08/2001 and related tender processes for the ends of justice with further directions/same direction to the State-respondents which has been done in the said two writ petitions as mentioned above.