DILIP BUILDCON LTD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 8277/2023:

(2.) Brief facts of this case, as noticed by this Court, are that on 25/1/2023, a Notice Inviting Bids was floated by the respondents for construction of Dam across the Sabarmati River for Diversion of Surplus Water of Sabarmati Basin to Jawai Dam near Chak Sandmariya Village, Tehsil Kotra, District Udaipur (Rajasthan) on Engineering, Procurement and Construction (EPC) Single Responsibility Turnkey basis.

(3.) Learned counsel for the petitioner-Company submitted that on 19/5/2023, the technical bid was opened, and the petitionerCompany as well as one M/s. Om Infra Limited, were declared as Responsive Bidders; one of the bidders (M/s. PES Engineers Private Limited), however, was declared as a Non Responsive Bidder; thus, the financial bid was to be opened, between the two Responsive Bidders, on 24/5/2023.