ALOK PARSHURAM JALAN MANAGING DIRECTOR OF LAQSHYA MEDIA Vs. BRIHANMUMBAI ELECTRIC SUPPLY AND TRANSPORT UNDERTAKING

JUDGEMENT

(1.) Rule. Learned Counsel appearing for respective respondents waive service of rule.

(2.) Since common point is involved in all these petitions, with the consent of the learned Counsel, all these petitions were heard together and are disposed of now by this common judgment. For the sake of convenience, the facts are taken from Writ Petition No. 1853 of 2008, as the main dispute is common in all these petitions.

(3.) The main challenge in these writ petitions is to the award of contract for display of advertisements by affixing kiosks on pole and non illuminated display board on bracket of street lighting pole belonging to the Brihan Mumbai Electric Supply and Transport Undertaking ("BEST") and Municipal Corporation of Greater Bombay for a period of 36 months, on the ground that at the time of processing various tenders, respondent No. 1 has deviated from the conditions incorporated in the tender conditions illegally, arbitrarily and in a surreptitious manner the tender of respondent No. 3 has been accepted. So far as the petitioners in Writ Petition No. 1997 of 2008 and Writ Petition (Lodging) No. 2111 of 2008 are concerned, they have also taken additional challenge in the petitions in connection with blacklisting the said petitioners by respondent No. 1.