S MOTILAL PLYWOOD HOUSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Common order will dispose of both the Writ Petitions as overlapping questions have been raised in relation to the decision of the General Body of the Corporation and more particularly in respect of the tender notice inviting offers for appointment of Agent for collection of Octroi and escort fees of the Corporation for the year 2010-2011.

(2.) Heard. Rule. Counsel for the Respondents in the respective Petitions waive notice. By consent, both Petitions are proceeded for final disposal at admission stage itself, considering the urgency.

(3.) In so far as the first Writ Petition (WP No. 2415/2010) filed under Article 226 of the Constitution of India, the Petitioner prays for quashing and setting aside the terms and conditions of eligibility in Para No. 5 of tender notice-2nd call dated 24-3-2010 issued by the Respondent No.2 on the ground that the same is illegal, arbitrary and capricious and intended to favour the predetermined bidders.