Sujit Narayan Prasad, J. - (1.) This writ petition is under Article 226 of the Constitution of India wherein a direction has been sought for cancelling the e-Tender/DNP/03/2016-2017 for the construction of parking-cum-shopping complex near the T.P. Daruka Petrol Pump.
(2.) The grievance of the petitioner as per the pleadings made in the writ petition is that the petitioner is an office bearer of Anjuman Islamiya, Dumka which is a socio religious organization of Muslim Community.
(3.) Being aggrieved with the decision of the respondent who has issued e-tender notice (impugned) for construction of parking-cum-shopping complex near the T.P. Daruka Petrol Pump which has seriously been objected by the petitioner. Since the entire construction work is to be undertaken in a very concealed manner and without following the terms and conditions stipulated in the bye-laws of the Jharkhand Municipal Building Rules, 2016. Having objected to the same when no response has been given, this writ petition has been filed.;