CHANDRAKANT MAHADEORAO ASHTANKAR Vs. MUNICIPAL COUNCIL, ASHTI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of learned Advocate for the parties.

(2.) The technical bid of the petitioner for construction of cement roads and construction of drains in the vicinity of Ashti Nagar Panchayat came to be rejected on the ground that the petitioner failed to submit income tax returns of three years. The said rejection is under challenge in the present petition.

(3.) The brief facts of the present petition are that the respondent No.1-Municipal Council had floated a tender for construction of cement roads and construction of drains on 2/5/2020. One of the conditions of the tender notice was that the bidder shall submit the income tax returns of last three years (up to 2015-16).