- (1.) Heard Mr. C.Lalramzauva, learned senior counsel assisted by Mr. Benjamin Lalthlamuana, counsel for the petitioner. Also heard Mr. Samuel Vanlalhriata Chhangte, learned Govt. Advocate for the respondents.
(2.) The petitioner's counsel submits that in pursuance to a Tender Notice dated 13.8.2014, inviting Sealed quotations for taking on lease various Tourist Homes, Restaurants and Lodges run by the Tourism Department in the State of Mizoram, the petitioner submitted his sealed quotation for Tourist Home, Lungmual. As per the terms and conditions laid down in the tender notice, the base price reserved by the respondents for the Tourist Home, Lungmual was Rs.10,000/- p.m.
(3.) The respondents made a comparative statement showing the rates quoted by the tenderers. The petitioner was the highest bidder having submitted a bid of Rs.50,000/- p.m. while the lowest bidder, i.e. one C.Zarzokimi, resident of Bawngkawn had quoted 10,195/-p.m.;