(1.) These petitions filed under Article 226 of the Constitution take exception to the Resolution No.69 dtd. 27/7/2021 whereby the petitioner's bid were rejected. The consequential Notice Inviting Tender (NIT) No.160 dtd. 10/8/2021 is also called in question whereby fresh bids for the same shops were invited by respondent Indore Development Authority (IDA). On the joint request of the parties the matters were analogously heard and decided by this common order.
(2.) Facts are taken from WP No.18012/2021.
(3.) By issuing NIT No.226 dtd. 26/9/2019, NIT No.274 dtd. 14/11/2019 and NIT No.97 dtd. 27/6/2020 the bids were invited for the shops situated at RCM 13 which includes shops No.1 and 2 which are subject matter of present lis and RCM No.14 situated at Scheme No.140, Anandvan, Phase II, Indore. Since no bids were received by IDA, a fresh NIT No.220 dtd. 18/12/2020 (Annexure P/2) was issued. The petitioner participated in the aforesaid NIT through etendering and submitted his bid for shops No.1 and 2 jointly admeasuring 415.92 sq.mtr. The base price fixed by the IDA for the said shops was Rs.145260.00 per sq.mtr. The petitioner's bid stood at Rs.6,28,52,582.64 (six crore twenty eight lakh fifty two thousand five hundred eighty two and paisa sixty four) which comes to Rs.1,51,117.00rupees per sq.mtr which was Rs.5,857.00 per sq.mtr. higher than the reserve/base price fixed by the respondents.
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