LAWS(BOM)-2019-12-70

YOGIRAJ POWERTECH PVT. LTD. Vs. STATE OF MAHARASHTRA

Decided On December 20, 2019
Yogiraj Powertech Pvt.Ltd. Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule made returnable forthwith. By consent of the parties, the petition is taken up for final disposal.

(2.) The petitioner who had participated in a tender process relating to work of providing, installing, commissioning and testing of pumping machinery for Chikalthana feeder at Water Treatment Plant (WTP), Waluj, Aurangabad, was declared disqualified, the said disqualification is under challenge in the present petition.

(3.) Brief facts leading to the present petition are, that the MIDC has developed Industrial areas around Aurangabad city and to provide water supply to these Industrial areas, the MIDC has commissioned one 72 MLD Centralised water supply scheme at Waluj MIDC. The scheme has Raw water works/ jack well located at Brahmagavan and WTP at Waluj MIDC. From pump house at WTP Waluj, pure water is pumped to various Industrial areas through various feeders.