S. J. Vazifdar, J. - (1.)The petitioner essentially seeks an order directing respondent Nos. 1 to 4 to consider his tender in respect of toll collection work at Lahuki on the Aurangabad-Jalna road and, an order quashing the process of considering the tenders, as he was excluded therefrom.
(2.)At the outset, we must state in fairness to Mr. S. M. Godsay that we did not permit him to address us on all the allegations of mala fides raised by the petitioner. Considering the view that we have taken, we do not find it necessary to deal with the same.
(3.)Respondent Nos. 2, 3 and 4 are the Managing Director, the Financial advisor and the Executive Engineer of the Maharashtra State Road Development corporation (M. S. R. D. C. ) , respectively. Respondent No. 5, M/s Ellora constructions, is also one of the offerers. For convenience we will refer to respondent Nos. 2 to 4 as the respondents.