MANDEEPA ENTERPRISES Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Present writ application has been filed by Petitionerpraying therein for following reliefs:-

(2.) Short facts of the case is that Road Construction Department, being an executive authority under Rule 2(f) of Jharkhand Highways Fees (Determination of Rate and Collection), Rules, 2011 published a Notice Inviting Tender for appointment of User Fee Collection Agency for Kandra-Chowka Toll Plaza, situated at Kandra-Chowka Road, vide N.I.T. dtd. 28/5/2021.

(3.) Petitioner participated in aforesaid tender and, having been declared as Highest Bidder, was awarded the work of User Fee Collection and an agreement being Agreement No.01/RFP/2021-22 dtd. 15/7/2021 was executed between Petitioner and Executing Authority (Road Construction Department) which was valid for a period of two years i.e. up to 15/7/2023.