SK CHATTERJEE Vs. UOI

JUDGEMENT

(1.) THE petitioner, Mr. S.K. Chatterjee, describing himself as a real estate consultant and a peace loving person, has prayed for the following reliefs:

(2.) IT is submitted by Ms. Anisha Upadhyay, learned counsel for the petitioner, that the respondents are under legal obligation to comply with the CVC guidelines while awarding the civil contracts but there has been a constant and consistent departure from the same for unfathomable reasons as a consequence of which the contracts are awarded in violation of the guidelines. IT is urged that non-following of the CVC guidelines has resulted in award of civil contract in favour of the respondent No. 6, M/s Parsvnath Developers Limited.

(3.) THEREAFTER, Review Petition (Civil) No. 2281/2010 was filed wherein the following order came to be passed: