SANTOSH KUMAR Vs. THE DIRECTOR URBAN DEVELOPMENT

JUDGEMENT

(1.) SINCE these petitions raise common questions of fact and the response filed is the same in all these cases, therefore, they are being disposed of together.

(2.) THE case of the petitioner(s) as set out in these petitions is that he is a Government contractor, who had quoted the lowest tenders and was allotted the following works:

(3.) WE have heard the learned counsel for the parties and gone through the records of the case.