LABH DECOR Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) Both these writ petitions filed under Article 226 of the Constitution of India challenge initiation of the tender inquiry No. GU/ESTATE/CONV/2017-18/01 dated 2/3.5.2017 by respondent No.1 namely the Gujarat University and tender document is for leasing of the 'Convention Facility of Infrastructure of Gujarat University'. All writ petitioners have common grievances since they are carrying on the business of decoration and providing temporary infrastructure and materials for organizing events and functions, basically the procedure followed by respondent NO.1 in inviting bids for tender documents, for which, tender notice was published in the newspaper which reveal reputed agencies with capabilities with managing Stateof-Art Convention Centre facility and allied infrastructure with open land area at Gujarat University in the centre of Ahmedabad City and interested agencies were requested to visit the web-site of the university so as to get terms and conditions for participating in the tendering process. That challenge to the above, is manifolds to which we may advert later on but before that for the sake of convenience we may refer to a prayer clause 10 (A), (B), (C) , (D), (E) including alternatively and amended clause (EE). The prayers of Special Civil Application No.10055 of 2017 is substantially same as under:

(2.) On 16.4.2018, this Court issued rule making it returnable on 22.6.2018 and refused to grant interim relief against which the petitioners preferred SLP being Special Leave to Appeal (C) Nos. 10515 of 2018 wherein following order was passed on 23.4.2018:

(3.) It is the case of the petitioners that respondent No.1 University being the owner of the land admeasuring 3,19,675 sq.mts bearing Final Plot No.22 of Town Planning Scheme No.31 situated near Helmet Circle, Memnagar, Ahmedabad, established Exhibition Hall and Convention Centre since the University desired to lease the aforesaid land.