JAGDAMBA CONSTRUCTION PARTNERSHIP FIRM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioners in all these petitions.

(2.) The petitioners who had independently applied for and have been the L-11 bidders of the tenders floated by the respondent no. 3, are before us.

(3.) The learned advocate Mr. Reddy for the petitioners submits that the petitioners are aggrieved by the fact that though financial bids were opened way back in February 2023, no work orders have been issued. He submits that the petitioners recently came to know that the respondent no. 3 is now intending to go back to the earlier tender process which was cancelled, EMDs were returned and then fresh tenders were floated. He submits that even work orders have been issued. Some work orders have been annexed with the petitions. He further submits that a petition has been filed by a participant from the earlier tender process which has been listed today. It is in this background that the petitions have been filed with following prayers:-