(1.) As common questions of law and facts arise in these petitions and as such with respect to the same tender notice both these petitions have been preferred, they are being decided and disposed of by this common order.
(2.) For the sake of convenience, Special Civil Application No.8095/2018 is treated and considered to be lead matter and therefore, the facts in said Special Civil Application are narrated. The facts leading to the present Special Civil Application in nutshell are as under:
(3.) Shri K.V.Shelat, learned advocate has appeared on behalf of the petitioners of Special Civil Application No.8095/2018 and Shri Harshadray A. Dave, learned advocate has appeared on behalf of the petitioner of Special Civil Application No.8826/2018. Shri Mitul K. Shelat, learned advocate has appeared on behalf of respondent No.3 and Shri D.M.Devnani, learned Assistant Government Pleader has appeared on behalf of respondents Nos.1, 2 and 4 - State authorities.