P.B. TRASPORT Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs;

(2.) Shri Rao, learned Advocate has appeared on behalf of the petitioner and Shri Mihir Joshi, learned Senior Advocate has appeared on behalf of the respondent- Corporation.

(3.) Shri Rao, learned Advocate appearing on behalf of the petitioner has made number of submissions on merits. However, Shri Mihir Joshi, learned Counsel appearing on behalf of the respondent-Corporation has raised a preliminary objection on entertaining the petition at the instance of the petitioner by submitting that the petitioner has no locus. It is vehemently submitted that as such, the petitioner has not even submitted the tender even with respect of 15% of the declared TT, which otherwise the petitioner should have. It is submitted that therefore, when the petitioner has not submitted the bid even with respect to the restricted 15% of the declared TTs, the petitioner cannot be said to be aggrieved and therefore, the petitioner has no locus. It is further submitted that even in the present petition, the petitioner has not challenged corrigendum dated 15.02.2018 at the relevant appropriate stage /time. It is further submitted that even in the present petition, those bidders who are likely to be affected are not joined as party respondents.