- (1.) This Court has heard the learned Advocates for the respective parties and has considered the relevant materials on record.
(2.) The facts of the case, briefly, are as follows:
(3.) The writ petitioners, in the writ petition, have challenged a certain tender process and prayed that the respondents be directed to cancel, rescind, withdraw and/or forebear from giving effect or further effect to the impugned tender process and the said respondents be also directed to finalize the process with the writ petitioners and grant licence in favour of the writ petitioner No.1 for the purpose of fishing, cleaning, and removal of "silt" in respect of the five lakes concerned.;