PATEL ENGINEERING LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE three writ appeals between the same parties involving the same question of law are taken up together for hearing today.

(2.) MR . VK Jindal, learned senior counsel appearing for the respondents very fairly, under the instructions from the respondents submitted that pursuant to the consent order of the parties passed by the Apex Court dated 13.12.2013 for disposing of the 3(three) SLPs, the respondents had already made an endeavour to invite fresh NIB (Notice Inviting Bids) for the contract work of transporting of sand and boulders from the approved Govt. quarries mentioned in the NIB dated 11.10.2013. The lowest bids offered by the contractors in response to the new NIB are 100 times higher than the estimated cost for transportation of sand and boulders from the approved Govt. quarries mentioned in the impugned NIBs i.e. 3 (three) impugned NIBs dated 11.10.2013. It would be more profitable to quote the consent order of the parties dated 13.12.2012 passed by the Apex Court below: -

(3.) AS per the consent order of the parties passed by the Apex Court dated 13.12.2013, the appellants shall free to collect the sand and boulders for use at 3 (three) sites mentioned in the NIB or the 3 (three) sites mentioned in the respondents ' letter dated 25.09.2013.