JAYANTIBHAI MOHANBHIA PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) We have heard Mr. Zubin F. Bharda, learned counsel appearing on behalf of petitioner, Mr. N.D. Gohil, learned counsel appearing on behalf of respondent no1, Mr. Maulik G. Nanavati, learned counsel appearing on behalf of respondent nos. 2,3,5 and 6 and Mr. Vandan Baxi, learned AGP, appearing on behalf of respondent no.4.

(2.) This writ-petition in the nature of Public Interest Litigation has been filed by the petitioner who claims to be a freelance journalist and also is running a hotel on National Highway No. 59 near village Kathlal, praying for the following reliefs:-

(3.) The petitioner, in this petition, has challenged the award of contract of Rs. 1155.40 Crores to the respondent no.5 for the construction of National Highway No.59 between Ahmedabad-Godhra Toll Road, which is a stretch of 117.66 kms. According to the petitioner, the respondent no.5 who was awarded contract of Rs. 1155.40 Crores, has given sub-contract for Rs. 1000 Crores to Pan India Limited, who again, in turn, gave sub-contract to the respondent no.6 for an amount of Rs. 800 Crores.