KHILARI INFRASTRUCTURE PVT. LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned counsel appearing for the respondents waives service. Rule is returnable forthwith.

(2.) By consent of parties both the proceedings were heard together and being disposed of by common order.

(3.) The petitioner in Writ Petition No. 195 of 2022 filed under Article 226 of the Constitution of India has prayed for a writ of certiorari for quashing and setting aside the report/result of the tender opening committee of the respondent Nos. 4 and 5 dtd. 28/12/2021 in respect of the petitioner, work order order dtd. 30/12/2021 and agreement dtd. 30/12/2021 executed in favour of the respondent No. 6. The petitioner also prays for a writ of mandamus directing the respondent Nos. 4 and 5 to take the decision considering the financial bid of the petitioner for execution of the work order and agreement.