M/S RAGHAVA CONSTRUCTIONS, SPECIAL CLASS CIVIL CONTRACTORS Vs. THE UNION OF INDIA, REPRESENTED BY

JUDGEMENT

(1.) Heard Shri Kh. Tarunkumar, the learned counsel appearing for the petitioners; Shri S. Rupachandra, the learned ASG appearing for the respondent Nos. 1 and 3 and Shri N. Ibotombi, the learned Additional Advocate General appearing for the respondent Nos. 2, 4 and 5.

(2.) The legality and correctness of the notice dated 19-09-2016 and the letter dated 24-10-2016, issued by the Addl. Chief Engineer-II, PWD, Manipur, are being questioned and challenged in this writ petition by the petitioner.