M.Katju, J. - (1.) This writ petition has been filed for a writ of certiorari to quash the contract granted in favour of respondent no.5 and for mandamus directing the respondents to execute the contract in favour of the petitioner firm. Heard learned counsel for the parties.
(2.) The petitioner nos. is a partnership firm and petitioner no.2 is a partner of the said firm. The petitioner manufactures and exports brasswares etc.
(3.) The respondent no.4 Commandant, 11th B. PAC Sitapur issued an advertisement in the newspapers inviting tenders for sale of mutilated empty cartridge cases made of brass. The petitioner firm submitted its tender. As per the terms and conditions the tenders were opened on 28.1.2000. There were 26 firms who submitted their tenders. It is alleged in paragraph 9 of the petition that the market value of the scraps is approximately Rs. 1.5 crore.;