Tender challenge dismissed as withdrawn without adjudication on the merits.

The petitioner filed a writ petition challenging an NTPC tender for biomass pellets. He sought disclosure of the annual procurement quantity, inclusion of a benchmark price for non-torrefied pellets, and objective bidder experience criteria, along with interim restraint on finalising the tender.

During the hearing, the petitioner sought permission to withdraw the petition, referring to an observation in an order dated 27 July 2026 in WPC No. 3853 of 2026 and stating that the tender process had not been finalised.

Whether the petitioner should be permitted to withdraw the writ petition.

Whether the Court should determine the merits of the petitioner’s challenges to the tender.

The judgment does not identify or apply any substantive statute, tender-law principle, or precedent.

The Court disposed of the matter on the petitioner’s request to withdraw; it made no determination on the merits of the tender challenges.

The petitioner sought withdrawal because, in light of the order in the earlier writ petition and the fact that the tender process had not yet been finalised, he no longer wished to pursue the present petition.

NTPC’s counsel left the request to the Court to consider in accordance with law.

The Court accepted the withdrawal request and did not examine the requested tender-related reliefs.

The Court did not decide the merits of the requested changes to the tender or grant any substantive relief.