SUN COMMUNICATION Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) RULE. Mr. Pranav G, Desai, learned advocate for Respondent Nos. 1 and 3, Mr. A. J. Shastri, learned advocate for Respondent No. 2, and Mr. Amar N. Bhatt, learned advocate for Respondent No. 4, waive service of Rule.

(2.) WHAT is challenged in this petition under Article 226 of the Constitution of India is the decision of Baroda Municipal Corporation to award contract to respondent No. 2 for putting up hoardings at various sites in the city of Baroda. In view of the order that we propose to pass, it is not necessary to set out all the facts in detail.

(3.) THE contracts were awarded by letter dated 30. 10. 2006 of the Municipal Commissioner to respondent No. 2 indicating the sites, number of hoardings, size and the amounts to be paid by respondent No. 2 to the Municipal Corporation. The contracts are awarded for a period of three years.