MANI ENTERPRISES Vs. AIRPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) W. P. No. 22410 of 2005 came for admission on 12-7-2005. Since on that date, there was no representation due to boycott, the matter was adjourned to next week, namely, 18-7-2005.

(2.) THE common grievance of the petitioners is that the respondent-Airport Authority of India has published a notice on 24-6-2005 inviting tenders in the prescribed form for granting licence for the management of car parking services at Kamaraj Domestic terminal and Anna International Terminal at Chennai Airport for a period of five years. For the said licence, the fee is fixed at rs. 37,00,000/- per month. The last date for submitting tenders is 2-8-2005 up to 15. 00 hours. Several terms and conditions are prescribed in the tender notification. As per the conditions, the parties should have two years experience in this venture and that they should have minimum annual turnover of Rs. 4. 44 crores from the core business and not related to any other activity. It is the further case of the petitioners that similar notification published by the respondent-Airport Authority of India for the year 2002, was challenged by one K. Umapathy in W. P. No. 22246 of 2002 and this Court by order dated 14-8-2003 has observed that even though the clause relating to experience is confined to management of car parking with government Agencies etc. , the minimum turnover indicated is not confined to the business of managing car park, but is relatable to the turnover from similar business.

(3.) IN the above circumstances, petitioners have filed the present writ petitions seeking to quash clause 3 of the tender conditions, which reads as follows,