Mujeeb Rehman vs. State Of Kerala
Held
The High Court disposed of the writ appeal based on an agreement between the parties. The appellant agreed to withdraw a pending representation, and the 2nd respondent committed to finalizing the tender on its merits in accordance with the tender conditions, as the tender had not yet been finalized.
Facts
The appellant challenged a tender process initiated by the Kerala State Industrial Enterprises Limited (2nd respondent), alleging that the 3rd respondent's bid was ineligible due to incorrect price schedule submission and that the 2nd respondent improperly allowed the 3rd respondent to add GST post-bid. The writ court dismissed the appellant's petition, leading to this appeal.
Key Issues
The key issue was whether the 3rd respondent's tender bid was valid despite alleged non-compliance with price schedule conditions, particularly regarding GST inclusion, and if the 2nd respondent's actions in processing the bid were arbitrary or violated tender stipulations.
Sections Cited
None
AI-generated summary — verify with the full judgment below
W. A. No. 10 of 2022 -1- IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THURSDAY, THE 6TH DAY OF JANUARY 2022 / 16TH POUSHA, 1943 WA NO. 10 OF 2022 AGAINST THE JUDGMENT IN WP(C) 23189/2021 OF HIGH COURT OF KERALA APPELLANT/S: MUJEEB REHMAN AGED 48 YEARS S/O LATE MUHAMMED BASHEER, PROPRIETOR, B M TRADERS, K P 2/797, THAIVILAKAM, VELLAYANI, NEMOM, THIRUVANANTHAPURAM-695020. BY ADVS. THOMAS ABRAHAM MERCIAMMA MATHEW ASWIN.P.JOHN R.ANANTHAPADMANABAN THAYYIB SHA P.S. PAUL BABY RESPONDENT/S: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY, INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 KERALA STATE INDUSTRIAL ENERPRISES LIMITED ST.JOSEPH'S PRESS BUILDING, COTTON HILL, THIRUVANANTHAPURAM-695014, REPRESENTED BY ITS MANAGING DIRECTOR. 3 SHAHUL HAMEED PROPRIETOR, M/S AL JAZEERA FURNITURE AND SCRAP DEALER, KUNJALUMOODU, MELARANNOOR, KARAMANA, THIRUVANANTHAPURAM-695012. SRI K.P.HARISH, SR GP FOR R1, SRI.M.GOPIKRISHNAN NAMBIAR, FOR R2, AND SRI. G.SUDHEER FOR R3 THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.01.2022, THE COURT ON THE SAME D
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.