VICE CHAIRMAN & MANAGING DIRECTOR, CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LTD Vs. SHISHIR REALTY PRIVATE LIMITED

JUDGEMENT

(1.) These Civil Appeals arise out of the impugned judgment dated 06.12.2013 passed by the High Court of Judicature at Bombay in Writ Petition No. 702 of 2011, Writ Petition No. 5245 of 2011, and Public Interest Litigation No. 55 of 2011.

(2.) At the outset, a brief sketch of the facts is necessary for determining the issue. On 11.06.2008, the appellants in Civil Appeal Nos. 3956­3957 of 2017 (City and Industrial Development Corporation of Maharashtra, for short "CIDCO") called for a tender for lease of land within its jurisdiction, for purposes of development of necessary infrastructure such as Hotels etc., around Navi Mumbai Airport. Respondent­ M/s Metropolis Hotels was one of the bidders.

(3.) Before approval of the tender, technical qualifications of the bidders were scrutinized and approved by the CIDCO's legal team on 25.07.2008 in the following manner: