DARBAR WASTE CORPORATION Vs. PALANPUR MUNICIPALITY

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant a proprietary concern through its proprietor has prayed for the following reliefs :

(2.) The facts giving rise to this writ application may be summarized as under.

(3.) The respondent namely the Palanpur Municipality issued E- tender No.1873/2018-19 for the project of door-to-door garbage collection, street sweeping and road sweeping in various parts of the town falling within the jurisdiction of the Palanpur Municipality for a period of 36 months i.e. 3 years.