NIRMAN PROMOTERS AND BUILDERS (INDIA) PVT. LTD. Vs. MANAGING DIRECTOR, INDIA TOURISM DEVELOPMENT CORPORATION AND ORS.

JUDGEMENT

(1.) IN this writ application challenge has been made to the action of the opposite parties in rejecting the Technical Bid of the Petitioner as arbitrary and violative of natural justice not complied with.

(2.) THE Petitioner is a Private Limited Company having interest in taking hotels on lease. Opposite Party No. 1 -India Tourism Development Corporation is a Government of India Undertaking established with a primary objective of development of tourism in India. The Corporation invited tenders from different parties for Long Term Operating Lease of Hotel Nilachal Ashok, Puri including consortium of operation and maintenance of the said Hotel. In pursuance of the said tender, three bids were received and the Petitioner's was one of the same.

(3.) THE learned Counsel for the Petitioner submitted that the Petitioner -Company also submitted the tender documents duly filled up along with the supporting documents with the authorities within the stipulated time as per the tender notice. Further he submitted that if a bid is rejected by the authorities, these same should be returned back to the bidder immediately and if a bid is accepted, the same should be intimated to the successful bidder.