LAWS(GJH)-2004-4-102

CAMA HOTELS LTD Vs. AIRPORTS AUTHORITY OF INDIA

Decided On April 16, 2004
CAMA HOTELS LTD. Appellant
V/S
AIRPORTS AUTHORITY OF INDIA Respondents

JUDGEMENT

(1.) Rule. Service of notice of rule is waived by Mr.S.V.Raju, learned Advocate for respondent No.1 and Mr.R.C.Jani, learned Advocate for the respondent No.2.

(2.) By this petitioner, under Article 226 of the Constitution of India, the petitioner, Cama Hotels, has assailed the decision of the respondent No.1 authority, namely, Airports Authority of India, ("Authority", for short) - whereby all tenders came to be rejected by obtaining the tender process initiated upon issuance of the tender-notice No.02/03 published inter alia in a letter dated 09-09-2003 - with a further prayer of directing respondent No.1-authority to process the same in accordance with law on the premises that it is unjust, unreasonable and is an exercise to favour the respondent No.2-Company.

(3.) A skeleton of facts material and relevant for the purpose may be highlighted at this juncture. Respondent No.1-Authority published a tender-notice inviting bids in the prescribed form for the purpose of granting licence for the facility for service of Restaurant and Snack Bar within the International and Domestic Terminals Building Complex at Sardar Vallabbhai Patel International Airport at Ahmedabad for a period of 10 years, from the parties, being 5/4/3 Star Hotels and Grade-I restaurants and parties running restaurants in 5/4/3 Star Hotels and Airports with five years operating experience, as they were considered eligible to purchase the tender documents and then to participate in the process of tender.