SURYASE ENERGY Vs. MADHYA GUJARAT VIJ COMPANY LTD

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India the petitioners have prayed for following reliefs:-

(2.) The case of the petitioners is that respondent No. 1 invited tender for Design, supply, erection, testing and commissioning including warranty, Comprehensive operation and maintenance of Grid-Connected Rooftop Solar Plant of various capacities under Phase-II of Grid Connected Rooftop Solar Scheme of MNRE/SURYA Gujarat Scheme in the State during the Year 2021-22 for Residential Consumers in Urban Area, being Tender No: EOV No.: MGVCL/DSM/EOV/SRT/2021-22/2137 on 9/2/2022. Pursuant to such tender notice, since the petitioners are registered firms, they filled-in their respective Bids. Subsequently, the respondent-authority issued certain corrigendums extending the date for submission of Bids online as well as of-line from time to time. By detailing out in paragraph No. 6, in the form of Chart, the respective dates have been mentioned by virtue of which, the petitioners have submitted their respective Bids. The said Chart reads as under:-

(3.) The petition originally came up for consideration on 20/6/2022, on which date, the learned advocate appearing for the respondent-authority had requested for time to file the affidavit-in-reply and as such, matter was directed to be filed on 27/6/2022 and reply affidavit having been fled, the learned advocates appearing for both parties have requested the Court to take up the matter for hearing and accordingly, we have heard the matter.