Kabir, J. - (1.) There will be an order in terms of prayer (a) of the petition.
(2.) These two matters have been taken up for consideration together, inasmuch as, they arise out of a common order passed by the learned Single Judge on the two writ applications filed by the appellants, one under W.R No. 1643 of 2004 and the other under W.R No. 1549 of 2004. By the said order and/or judgment dated 31.8.2004 the learned Single Judge dismissed the two writ applications on the ground that since the writ petitioners had chosen not to participate in the tender process but had made an offer only once the tender had been opened, they were not entitled to any relief and the action of the respondents did not, therefore, call for any interference of the Court.
(3.) Aggrieved by the said order of the learned Single Judge the appellants have preferred these two appeals.;