Shyamal Kumar Bandyopadhyay vs Chairman Of National Disaster ...
2017 Latest Caselaw 6445 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+                       W.P.(C)No.9996/2017

%                             Date of decision : 14th November, 2017

SHYAMAL KUMAR BANDYOPADHYAY             ..... Petitioner
               Through : Mr. Abhijit Kr. Chattopadhyay
                         and Mr. Sandeep Lamba, Advs.

                          versus

CHAIRMAN OF NATIONAL DISASTER MANAGEMENT
AUTHORITY AND ORS.                    ..... Respondents
                 Through : Mr. Ripu Daman Bhardwaj,
                           Adv. for R-1 to 3 with
                           Mr. M.L. Sharma (US-NDMA)
                           Ms. Madhumita Bhattacharjee,
                           Adv. for R-5 & 6

       CORAM:
       HON'BLE THE ACTING CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                      JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. 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"a)Issue a writ in the nature of mandamus upon the respondents concern not to modify and/or rescinded the tender without due process of law.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."

2. 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.

3. 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.

4. We find no merit in this writ petition which is hereby dismissed.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 14, 2017/kr