NILESH SURESH KSHATRIYA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. It is made returnable forthwith. Learned AGP Mr. A.S. Shinde, learned advocate Mr. J.R. Shah, learned advocate Mr. Subodh Shah and learned advocate Mr. Anandsingh Bayas waive service. At their joint request, the matter is heard finally at the admission stage.

(2.) The present petition is filed by four petitioners challenging the decision of the respondent - Corporation in awarding contract for a period of 30 years as well as the agreement dated 24. 11.2017 executed by it in favour of respondent nos.4 and 5. Further prayer is made seeking writ of mandamus to direct the respondent - Municipal Corporation to invite e-tender for future period for the work of installation of hoardings, uni-poles and collection of taxes in accordance with the Government Resolution dtd. 26/11/2014.

(3.) The respondent - Municipal Corporation had invited proposals for expression of interest vide advertisement dated 19. 11.2016 for the following five works: