- (1.) Heard learned counsel for the parties. The petitioner was aggrieved, according to him, against the tender notice dated 29 November, 2007 (Annexure-1) for evacuation of ash from different ash ponds of BTPS, DVC, Bokaro, despite having eligibility, he was prevented from participating in the bid by using force.
(2.) It is further stated that the matter was brought to the notice of the Chairman, Damodar Valley Corporation and the respondents have not paid any heed to it, although it is a serious matter by which fair competition amongst prospective bidders have been affected in the auctions held by the respondents.
(3.) Counsel for the respondents, on the other hand, submits that as per the terms of tender which are contained at Annexure-1 tender papers were to be submitted and even as per the statement made in para-10 of the writ petition, the last date of bid was 13 February, 2008 and the petitioner himself further stated in para-19 that the tender process has been completed. As such, the writ petition has been rendered infructuous by now.;