MEP INFRASTRUCTURE DEVELOPERS LTD Vs. SDMC

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:-

(2.) The case of the petitioner is that for the purpose of collecting Toll Tax, SDMC floated a tender on 21.07.2017 inviting bids from interested parties to collect Toll Tax and ECC from specified commercial vehicles at 124 toll plaza/post/barriers location bordering Delhi.

(3.) The petitioners made a bid and were declared successful. An agreement was signed between the petitioner and respondent No. 2 on 28.09.2017. As per the agreed terms, the petitioner agreed to pay to the respondent a sum of Rs. 23.12 crores per week being a total of Rs. 1206 crores per annum for the period of five years subject to enhancement of 5% in the awarded amount after completion of every two years. Presently, it is stated that as per the agreement, the petitioner are obliged to pay Rs.24.28 crores per week.