SUPRADA CONSTRUCTIONS PVT LTD Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard Sri Vikram Huilgol, learned Senior Counsel appearing for the appellant and the learned Additional Government Advocate for respondent Nos.1 to 3.

(2.) The learned Senior Counsel submits that the appellant is before this Court raising a very limited issue in challenge to the order of the learned Single Judge dtd. 8/8/2022 and the ground raised by the appellant is non-application of mind in the decision of the Empowered Standing Committee in its order dtd. 22/1/2011. The learned Senior Counsel was also fair enough to submit that though this very ground in very words is not raised in the appeal, the grounds raised in the appeal are inclusive of the ground of non- application of mind of the Committee and the order suffering on account of non competence of the Committee.

(3.) The brief facts giving rise to filing of the appeal are as follows: