ADANI WELSPUN EXPLORATION LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 seeking directions to the Respondent to process and open the Petitioner's bid already available with the Respondent with respect to the Notice Inviting Offer (NIO) dtd. 10/6/2021 issued by the Respondent for "The Development of Small Oil and Gas Fields in India under Discovered Small Field Policy", Bid Round-III (2021).

(2.) The facts, in brief, leading to the instant petition are as under:

(3.) The bids will be evaluated on the basis of Biddable Work Programme and Biddable share of Government Revenue. The bids will be evaluated and ranked in accordance with the evaluation criteria provided herein. The points for each criterion shall be as under: