- (1.) Leave granted.
(2.) We have heard learned counsel for the parties and we are of the opinion that the impugned order of the High Court deserves to be set aside.
(3.) Respondent No. 3 viz. the State of Telangana State Mineral Development Corporation Limited issued a notice inviting tender that was due on 7th February, 2015. The work was excavation of sand from Submergence areas of Moithummeda Vagu of LMD Project and transport the same to the Stockyard near Sammakka Sarakka Dimme and again loading of the same into the lorries at Stockyard at Kothpalli Village, Thimapur, Mandal, Karimnagar District, Telangana State.;