M/S V2 Rice Mill, Thr. Proprietor, ... vs State Of Maha., Dept. Of Food, ...
2023 Latest Caselaw 1359 Bom

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           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR.

                            WRIT PETITION NO.924/2023
                               M/s V2 Rice Mill, Gondiya
                                             -Vs.-
                                  State of Maharashtra
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                    Court's or Judge's Orders.
or directions and Registrar's orders.
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             Ms. Shiba Thakur, Advocate for the petitioner.
             Mr. A.M. Deshpande, In-charge Government Pleader for the respondent.


             CORAM: SUNIL B. SHUKRE &
                    MRS. VRUSHALI V. JOSHI, JJ.

DATE : 8.2.2023

Heard learned counsel for the petitioner and learned

In-charge Government Pleader, who appears by waiving

notice for the respondent.

2. By this petition, the petitioner has questioned the

legality and correctness of the tender conditions of the tender

document which is a request for proposal for supply of

fortified rice kernel (FRKs) with three (3) micro-nutrients (iron,

folic acid and vitamin B12) in Maharashtra for fortification of

CMR. The tender conditions which have been questioned are

sub-clauses PQ3, PQ4, PQ7 of clause 4.

3. These very contentions were subject to judicial

scrutiny in other petitions being Writ Petition No.151/2023 wp924.2023.odt

(M/s. Divine Food Industries V/s. Department of Food and

Public Distribution and others) decided on 5.1.2023 and Civil

Writ Petition No.813/2023 (Mohanlal Shankarlal Agro Foods

Private Limited V/s. State of Maharashtra and another)

decided on 3.2.2023. Both these petitions have been

dismissed by the coordinate Bench at Aurangabad and

Nagpur respectively by the judgment rendered on 5.1.2023

and 3.2.2023 respectively. This is also graciously conceded

by the learned counsel for the petitioner. That being the

position, this petition would not be maintainable and,

therefore, the petition stands dismissed. No costs.

(MRS. VRUSHALI V. JOSHI, J.) ( SUNIL B SHUKRE J.)

NILESH VILASRAO TAMBASKAR

08.02.2023 14:46 Tambaskar.