JUDGEMENT
AMRITA SINHA,J. -
(1.) The writ petition is appearing in the list under the heading 'Motion', but as affidavits in the matter are over the petitioner presses the same for hearing.
(2.) The petitioner claims to be engaged in the business of trading, supplying various goods, materials and items including all kinds of tarpaulin and similar kinds of products used for the management and control of disaster and rehabilitation of the affected persons.
(3.) He is aggrieved by the alleged arbitrary and whimsical action of the West Bengal Small Industries Development Corporation Limited (WBSIDCL for short) in purchasing HDDPE tarpaulins for public purpose without inviting a regular tender process.;
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