H M PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions involve common questions on law and facts and hence, they are disposed of by this common judgment.

(2.) The petitioners seek to challenge the communication dated 28.02.2003 of respondent No. 1 whereby, the petitioners have been denied the benefits of revised Price Adjustment Formula after June 1994.

(3.) The petitioners are Joint Venture Consortium formed for the purposes of bidding and carrying out work under the Sardar Sarovar Narmada Project of the Government of Gujarat. Respondent No. 1 - State constituted the Sardar Sarovar Narmada Nigam Limited (for short, "the SSNNL"), a Government of Gujarat Company, for the purpose of constructing a Dam across River Narmada at Village Kevadia, Taluka Nandod, District Bharuch, under the Sardar Sarovar Project.