MORMUGAO STEVEDORES ASSOCIATION Vs. MORMUGAO PORT AUTHORITY

JUDGEMENT

(1.) The Petitioner no.1, Mormugao Stevedores' Association, through its authorised representative Mr. Vinod Parkkot, has approached this Court being aggrieved by the decision taken by the Mormugao Port Authority (MPA), Respondent no. 1 to tender general Berths 10 and 11 at the Mormugao Port for operation and maintenance on Public Private Partnership (PPP) basis and this action is alleged to be in violation of Sec. 22 of the Major Port Authorities Act, 2021.

(2.) The Petition filed by the Petitioner no.1-Association along with Petitioner no. 2 Mr Shaikh Usman, proprietor of M/s. Shaikh Nuha and Sons, a member of the Petitioner no. 1 and a licensed stevedore seek the following reliefs :-

(3.) We have heard Senior Counsel Mr. A. F. Diniz for the Petitioner and Mr. Y. V. Nadkarni representing the Mormugao Port Authority. The Respondent no. 2, the Concessionaire and the Respondent no. 3, the Special Purpose Vehicle constituted by the said purpose are represented by the learned Senior Counsel Mr. Subodh Kantak.