JUDGEMENT
V.Bharathidasan, J. -
(1.)These writ petitions have been filed challenging the tender notification dated 10.01.2018 issued by the fourth respondent for granting licence to collect empty bottles and selling eatables in the bar run by the TASMAC, insofar as the condition relates to production of No Objection Certificate from the bar premises owner after completion of tender process and also payment of GST for the bid amount.
(2.)Since the issues involved in all the writ petitions are one and the same, these writ petitions are disposed of by way of this common order.
(3.)The grievance of the petitioners is that as per the impugned notification, production of No Objection Certificate from the owner of the bar premises, after completion of tender process, is arbitrary and the respondents should insist for production of No Objection Certificate at the time of submitting tender document itself and the respondents cannot demand GST for the bid amount.
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