ILESH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard the arguments of Shri Maher P. Vakharia, learned counsel appearing for the petitioner, Shri K. M. Antani, learned Assistant Government Pleader appearing for the respondent Nos. 1 & 2 and Shri Premal R. Joshi, learned counsel appearing for the respondent No.3.

(2.) Petitioner has sought for the following relief:-

(3.) A tender was floated by Gujarat Tourism Development Corporation calling for bids from the probable bidders to develop a project for development of a hotel at Porbandar, Gujarat and the bids had to be called successively for various reasons and in the third attempt by virtue of the tender floated on 20/7/2022 in all 4 bidders participated and 2 were held to be qualified, namely, petitioner and third respondent and as a result of the same, as per the terms conditions of the tender, presentation was called for from the highest bidder, namely, third respondent. At that juncture, the petition has been filed.