- (1.) The instant appeal is arising out of an order dated 9th September, 2010 of refusal to pass an ad interim order of injunction restraining the respondent authorities not to give effect and/or further effect to their letter dated August 30, 2010 as also to restrain them from inviting any fresh tender covering the subject-matter of tender notice No. BT/B (O&M)/PH(C)/TR/1051 dated 21st January, 2010 issued by the respondent No. 4. The learned Single Judge although admitted the writ petition but had refused to pass any ad interim order in favour of the writ petitioner and hence the instant appeal.
(2.) By consent of the parties we have taken up for hearing the writ petition itself. The writ petitioner is engaged in the business of transportation of various articles including fly ash generated at the Thermal Power Stations.
(3.) In or about 21st January, 2010, the Bokaro Thermal Power Station of Damodar Valley Corporation issued a tender notice inviting bids for evacuation of ash from the ash ponds of Bokaro Thermal Power Station, Damodar Valley Corporation including nuisance free transportation and disposal of ash in abandoned mines of Central Coalfields Limited.;