INFINITY INFRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petitioner, by way of the present Writ Petition, seeks the following reliefs :-

(2.) The facts stated in the Petition are really not disputed and broadly are as follows: -

(3.) Mr. Godbole, learned Senior Counsel submitted that the reserve price for the said plots in the new E-Tender and E-Auction notice issued by Respondent No. 2 was far less than the bid submitted by the Petitioner which was accepted by Respondent No. 2. He submitted that therefore there was a possibility of a loss to the exchequer since the reserve price had now been drastically reduced.