SUNIL GULATI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In both the writ petitions, similar reliefs have been prayed for, hence both are being disposed of by this common order.

(2.) The petitioners in both the writ petitions are registered Tent houses with the respondent/DDA. They have challenged the qualification criteria appearing on page 14 of the tender document (contained in Annexure D to the writ petition no. 11911/2015) for e-auction of open spaces for the purposes of marriage, social/cultural and religious functions on license fee basis which was floated on 28.11.2015, as being arbitrary, unreasonable and having the potency of ousting the smaller operators from participating in the tender and ultimately resulting in loss to the government exchequer. Alternatively, the petitioners have sought a direction to the respondent to consider the tender applications of the petitioners without applying the aforesaid eligibility criteria.

(3.) Before dealing with the grounds of challenge in these writ petitions, it would be necessary to cull out the impugned qualification criteria.