ARCONS ARCHITECTURAL CONSULTANCY SERVICES Vs. INDORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioner before this Court has filed this present petition for quashement of the termination order dated 13.08.2018 by which the contract has been terminated and the fresh NIT has been issued by the respondent dated 14.08.2018.

(2.) The facts of the case reveal that the petitioner is a proprietorship concern rendering architectural consultancy services since 1982 and working in the name and style of 'ARCONS'. It has been further stated that in the year 2013, through an Expression of Interest (EOI), offers were invited for Two Stage National Open Architectural Competition for construction of Inter State Bus Terminal (ISBT), which was proposed to be built at Scheme No.139 in Scheme No.169-A of Indore Development Authority at MR-10 admeasuring area 8.67 Hectare.

(3.) The petitioner submitted a bid and was fulfilling all the terms and conditions as per the expression of interest. Finally, the petitioner was selected as an architect on 19.07.2013. The petitioner as required from time to time started working on the project and submitted various designs and drawings, however, the matter got delay on account of some dispute between the land owner and the Indore Development Authority and it is an undisputed fact that the Indore Development Authority was not able to arrange the land required for construction of ISBT.