KANAK RESOURCES MANAGEMENT LTD Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) The petitioner by this petition is seeking appropriate writ to declare the work order for doing work of collection and transportation of solid waste in east zone of the city of Vadodara issued by the respondent no.4Corporation as illegal and arbitrary. Second prayer made by the petitioner is that the respondentCorporation be directed to issue work order for doing the work of collection and transportation of solidwaste in east and north zone of city of Vadodara to the petitioner in capacity as L1.

(2.) We have heard Mr.Shalin Mehta, learned senior counsel for the petitioner, Mr.Kamal Trivedi, learned senior counsel with Mr.Niral Mehta, learned counsel for the respondent nos.1, 2 and 3 and Mr.Nanavati, learned senior counsel for respondent no.4.

(3.) As such, following aspects have transpired from the record: