LAKSHAY CONSTRUCTIONS Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Delay Condonation Application (CLMA No.4135 of 2018) is allowed. The Delay in filing the counter affidavit is hereby condoned. Counter affidavit filed on behalf of respondent no. 7 is taken on record.

(2.) In order to protect the banks from floods, the Irrigation Department of Government of Uttarakhand had to complete a work, which was on the bank of river "Mandakani". The name of the work was "flood protection work on right bank of Mandakani River d/s of confluence at Sonprayag (200.0 to 465.0 m)".

(3.) Tenders were invited by respondent no. 3 from eligible candidates on 22.09.2017. The auction was to be done by way of two-tier bidding process. The technical bids were to be opened on 31.10.2017 and after the evaluation of the technical bids, the financial bids of the persons who qualified in the technical bids were to be opened on 21.11.2017. The last date of submission of the technical bid through E-tendering was 30.10.2017 till 5.00 PM and the last date of submission of the hardcopy of the same was 31.10.2017.