RAVI DEVLOPMENT Vs. SHREE KRISHNA PRATHISTHAN

JUDGEMENT

(1.) Ravi Development and Maharashtra Housing and Area Development Authority (in short "MHADA") filed S.L.P.(C) No. 13149 of 2008, S.L.P.(C) Nos. 11229 of 2008 and 11355-11356 of 2008 against the common order dated 27.03.2008 in W.P. (L) No. 2714 of 2007 with PIL No. 72 of 2007 of the High Court of Bombay, whereby it was held that inviting public tender on 20.05.2007 for development of the Government lands by invoking the Swiss Challenge Method with a view to confer preferential treatment to Ravi Development was wholly unfair, unreasonable, arbitrary, illegal and quashed the contract awarded to Ravi Development. As in the impugned judgment, High Court disapproved the Swiss Challenge Method and accordingly, MHADA had refused to award the contract to Shree Developers to whom land at Kavesar, Thane was allotted and Gurukrupa Developers, to whom land at Chhitalsar Manpada at Thane was allotted, both the said developers filed S.L.P.(C) Nos. 21754-21755 and 21756-21757 of 2008 respectively challenging the very same common order after getting permission from this Court.

(2.) Leave granted.

(3.) The common issue involved in all these appeals centres around the validity of the Swiss Challenge Method adopted by the MHADA on a pilot basis with respect to a proposal received from a private entrepreneur i.e. Ravi Development for development of undeveloped land owned by MHADA.