KANERIA BUILDCON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Nair, learned AGP waives notice of RULE for the respondents. As in both the matters common question arise for consideration, they are being considered by this common judgment.

(2.) THE petitioner, by this petition challenges the impugned order/communication passed by the respondent for re-tendering and refund of deposit to the party concerned as per Annexure A.

(3.) ABUSED its powers. Therefore, it is not for the court to determine whether a particular policy or particular decision taken in the fulfillment of that policy is fair. It is only concerned with the manner in which those decisions have been taken. The extent of the duty to act fairly will vary from case to case. Shortly put, the grounds upon which an administrative action is subject to control by judicial review can be classified as under: