SARVODAYA CHARITABLE TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, under Article 226 of the Constitution of India, the petitioner-Sarvodaya Charitable Trust has prayed for quashing and setting aside the order dtd. 15/11/2017 passed by respondent No. 1-Joint Secretary (Appeals), Urban Development and Urban Housing Department.

(2.) The facts in brief are as under:

(3.) Aggrieved by the Resolution dtd. 7/3/2017 passed by the Municipality, the respondent No. 5 approached the Collector, Banaskantha challenging the resolution of awarding the contract to the petitioner. By an order dtd. 26/4/2017, the resolution of the Municipality by an interim order was stayed.