SHRI SIDDHIVINAYAK ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, Rule is made returnable forthwith.

(2.) Both these Petitions are filed by different Petitioners seeking similar relief against the same Respondents in these Petitions. Therefore, these Petitions are disposed of by this common Judgment and Order.

(3.) The Petitioners in these Petitions are challenging the tenders awarded to the Respondent No.4 for handling and transportation of food grains and allied services. In Writ Petition No.11011 of 2018, the contract was in respect of such services for Central Warehouse at Vashi, Navi Mumbai and in Writ Petition No.11278 of 2018, the contract was in respect of such services for Central Warehouse, Nanded. Both these Petitions are filed by the respective proprietary concerns through their Proprietors. The relevant dates for the tender processes for the subjectmatters of both these Petitions are mentioned in the following paragraphs. The Petitioners were the lowest bidders for their respective tenders.