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Judgment
Gita Mittal, J
This writ petition seeks the following prayers :
“a) Issue a writ in the nature of mandamus upon the respondents concern not to modify and/or rescinded the tender without due process
of law.
b) A writ in the nature of certiorari commanding the respondents concerned to transmit all relevant record before this Hon’ble Court at
once.
c) Rule nisi in terms of prayer as above.â€
The grievance made in the writ petition relates to the working of tenders by the National Disaster Management Authority. The writ petitioner is not
concerned with any specific tenders and general allegations have been made therein.
In our view, it is the person concerned with the rejection of a tender who would have a right to agitate against such action of the respondents. This
writ petition claiming to have been filed in public interest is not maintainable. In any case, the prayers as extracted above are hopelessly misconceived.
We find no merit in this writ petition which is hereby dismissed.