(1.) This petition under Article 226 of the Constitution of India challenges the decision of the Respondents excluding petitioners from participating as a Bidder for the Mumbai Trans Harbour Link Project. The decision is at Exh.V page 332 of the paperbook. Aggrieved by this action of respondents, the petitioners are praying thus:
(2.) The undisputed facts are that the respondents have proposed a sea link connecting Mumbai to the main land with a view to reduce the congestion on the Island city and providing impetus to development on mainland. The proposal was initially conceived in 1970 with two alternate routes.
(3.) The GOM vide its G.R.dated June 28, 2004 formed a High Power Committee (HPC) for this project under the Chairmanship of Chief Secretary, GOM. The High Power Committee in its meeting held on July 21, 2004 approved the following:
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