INTEMO SYSTEMS LTD Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) SINCE the subject matter of dispute in both these Writ Petitions being common, they are heard and being disposed of together.

(2.) RESPONDENT No.2 has published Notification for Expression of Interest (for short "the EOI Notification"), vide: T.N.No.01/WW /GHMC/DB/2007-08, dated 27-4-2007 inviting proposals from the eligible Energy Management Firms/Partnership/Consortium /Joint Ventures for the implementation of street lighting energy efficiency and Automation Project in Greater Hyderabad City limits. It is, inter alia, stated therein that respondent No.2 is planning to manage the street lights in a very effective manner and to save energy by implementing "latest technologies" and contribute to reduction in carbon emissions. Clause (2) of the EOI Notification mentioned that respondent No.2 prefers firms/partnership/consortium/joint ventures that are ready to provide solution for automation energy saving and effective maintenance of street lights for five years in the city; and that the EOI should clearly mention the system of management and capability to execute the project. The EOI Notification has described the names of the works as under:

(3.) AT the hearing, Sri M.S.Ramachandra Rao, learned counsel for the petitioner in Writ Petition No.21593 of 2010 advanced the following submissions: