HANS ENTERPRISES Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) This Writ Petition has been filed praying for quashing the Notice inviting Tender dated 30.08.2001, Annexure P1 to the Writ Petition, and also directing the respondent, The Airport Authority of India, to keep the criteria eligibility for the said contract in question reasonable.

(2.) Heard counsel for the parties and perused the record.

(3.) The petitioner has challenged the Notice inviting Tender issued by Respondent No. 1 on 30.08.2001 on the ground that the criteria therein will result in monopoly of one person who is already doing his contract with the respondent, because no other contractor will have such eligibility in the said tender.