SRINIVASA CONSTRUCTIONS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following substantive relief:

(2.) ***

(3.) Learned senior counsel appearing for petitioner submitted that initially, respondent No.4 issued notification NIT No.02/DSE/SEK/ R&B/KMNR/2024-25/CRF/02 (for short, hereinafter referred to as 'NIT No.02') dtd. 15/11/2025 for widening and strengthening of single lane to double lane road from Arnakonda Village of Choppadandi Mandal to Mallial X road from KM 0/0 to 35/00 via Gopalraopet Village, Ramadugu Mandal, Karimnagar District and respondent No.4 also issued another tender notification NIT No.03/ DSE/SEK/R&B/KMNR/2024-25/CRF/03, (for short, hereinafter referred to as 'NIT No.03') dtd. 15/11/2025 for widening and strengthening of Vemulawada to Sirikonda road from KM 10/0 to 28/2 in Rajanna Sircilla District, inviting bids on or before 1/12/2025. The time limit for completion of the contract work in respect of notification NIT No.02 was 18 months and the contract value was Rs.34,91,86,193.00, whereas the period for completion of work in respect of NIT No.03 was 15 months and the contract value was Rs.15,41,86,000.00.