BHARAT BAMBOO AND TIMBER SUPPLIERS Vs. HINDUSTAN PAPER CORPN LTD

JUDGEMENT

(1.) By this judgment the WP(C) No. 1909/2001 and 2709/2001 are being disposed of as the subject matter in both the writ petitions involved similar question of law based on identical facts.

(2.) The Hindustan Paper Corporation Ltd., respondent No. 1 in both the writ petitions, hereinafter referred to as the Corporation, issued a Notice Inviting Tender dated 14/12/2000 in the prescribed format from the financially sound and experienced suppliers of bamboo for supply of 50,000 MT of bamboo from lower Assam by Rail through rail point from and beyond Barpeta Road. The Corporation issued work order dated 14/3/2001 to the respondent No. 4, M/s. Kalpataru Agro Forest Enterprises (P) Ltd. for 20,000 MT of bamboo. In WP(C) Mo. 1909/2001, the said work order dated 14/3/2001 has been challenged with prayer for quashing the aforesaid work order and to issue appropriate direction to the Corporation to issue work order in favour of the petitioner M/s. Bharat Bamboo & Timber Suppliers.

(3.) In WP(C) No. 2709/2001, M/s. Savitri Enterprises (Pvt) Ltd. prayed for setting aside the purchase orders dated 28/3/2001 issued in favour of private respondent No. 5 M/s. Bhagawan Moth (Pvt) Ltd for sale of different varieties of paper in sheets and reels of various GSMS and sizes.