SHABBIR ALI MOHAMMED KHALIFA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition in the nature of Public Interest Litigation (PIL) has been filed by the petitioner seeking direction to quash and set -aside the agreement/contract executed between the Respondent No. 3 and 4, by holding the same to be ultravires to Article 299 of the Constitution of India and against the provisions of the Indian Contract Act, 1872, as the above Respondent No. 3 and 4, in collusion, tried to misuse the public fund for personal gain.

(2.) The facts leading to filing of this petition, briefly stated, are as under : -

(3.) We have heard Mr.Hasim Qureshi, learned Advocate for the petitioner, Mr.Abhishek Mehta, learned Advocate for M/s.Trivedi and Gupta, for the Respondent No.4 and Mr.Devang Vyas, learned Assistant Solicitor General, for the Respondent No.1.