Sri Lakshmi Steel Furniture Works vs The State Of Ap
2023 Latest Caselaw 1092 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

    HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                            &
                  HON'BLE MR. JUSTICE NINALA JAYASURYA

                          WRIT APPEAL No.223 of 2023
                                  (Through physical mode)

Sri Lakshmi Steel Furniture Works,
Rep. by its Proprietorship
Yakkali Venkata Ramana,
s/o. Venkateswarulu, Aged about 47 years,
7/3081, opp. LIC office,
Beside APG Bank, Markapur,
Prakasam District - 523316, A.P.
                                                               .. Appellant
       Versus
The State of Andhra Pradesh,
Represented by its Principal Secretary,
Department of School Education,
Secretariat buildings, Velagapudi,
Amaravathi, Guntur District, and others.
                                                             .. Respondents

ORAL JUDGMENT Dt: 23.02.2023 (per Prashant Kumar Mishra, CJ)

This writ appeal would call in question the order dated 29.09.2022

passed by the learned single Judge dismissing W.P.No.2161 of 2022 filed by

the appellant herein questioning the action of the respondents in disqualifying

the appellant/writ petitioner, without mentioning any reasons, for Tender ID

462728 for the work of procurement of standing mop shelf cabinet for storing

the toilet maintenance material in the Government Schools and Government

Junior Colleges in 13 districts in the State, vide Tender Notice bearing NIT

No.104 dated 15.12.2021.

2. Today, at the outset, learned Government Pleader for School

Education appearing for respondent Nos.1 to 3 would inform that the subject

tender has been cancelled today. He would produce a copy of the current

tender details of the subject tender with Tender ID 462728 & Tender Notice

Number - NIT No.104, downloaded from A.P. e-Procurement Portal, Tender

Management System of the Government of Andhra Pradesh, which would

show that the said tender has been cancelled on 23.02.2023.

3. In view of the above, this writ appeal has been rendered infructuous.

4. Accordingly, the writ appeal is dismissed as infructuous. The issue of

refund of Earnest Money Deposit made by the appellant/writ petitioner shall

be examined by the concerned authorities in accordance with law.

5. As a sequel, pending miscellaneous applications, if any, shall stand

closed. No costs.

PRASHANT KUMAR MISHRA, CJ                            NINALA JAYASURYA, J

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