S.N BHOBBE ASSOCIATES PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Invoking the writ jurisdiction under Article 226 of the Constitution of India, the petitioner has filed the present writ application seeking the following relief: -

(2.) It is significant to note at the very outset that judgment in this case was reserved on 22/3/2022 for being delivered on 29/3/2022. However, considering the nature of issues involved in the writ application, it was deemed proper to pass following order on 29/3/2022: -

(3.) The matter was subsequently directed to be listed for judgment on 11/4/2022. However, in the meanwhile, the respondent Bihar Rajya Pul Nirman Nigam Limited ('BRPNNL' for short) decided to modify its impugned orders 25/3/2019 and 26/6/2020 by issuing another order dtd. 8/4/2022. The said order dtd. 8/4/2022 has been brought on record by way of supplementary affidavit. Considering the peculiar facts and circumstances of the case and the subsequent development, the Court, by an order dtd. 11/4/2022 recalled the earlier order, whereby the judgment was reserved, in the interest of justice. The matter was subsequently re-heard on 26/4/2022. In the light of this Court's order dtd. 26/4/2022, this case has been placed for judgment today.