RANJAN GOGOI,J. - (1.) Leave granted.
(2.) The appellant - Maharashtra Housing Development Authority through its Chief Officer issued e-Tender notice inviting proposals for the work of "Technical designing, coordination and construction for rehabilitation/sale/ commercial/amenities along with construction of habitable temporary transit camps and other various works in respect of redevelopment project". The bidders were to submit their bids in two stages i.e. technical and financial. They were required to comply with the experiences and other conditions mentioned in the Request for Qualification-cum-Request for Proposal (RFQ cum RFP) document. The last date for submission of on-line bid was fixed on 17th May, 2017 which was subsequently extended from time to time and lastly extended upto 1300 hours of 27th July, 2017.
(3.) According to the first respondent - writ petitioner, it had uploaded its technical and financial bid at about 1216 hours on 27th July, 2017 on the website of the appellant. The first respondent - writ petitioner claimed that though it had pressed the 'freeze button', it could not get an acknowledgement of the bid submitted. Thereafter, correspondences were entered into/exchanged between the first respondent and the appellant whereafter the first respondent was referred to National Informatics Centre (NIC) which had designed and maintained the e-portal on which bids were submitted. As the NIC took the view that the absence of acknowledgement of the submission of the bid by the first respondent - writ petitioner was on account of its omission to press the 'freeze button' and as there was no technical glitch in the system, amply demonstrated by the acknowledgements generated in favour of other bidders, the first respondent - writ petitioner was not entitled to any consideration of its otherwise defective bid. This had led to the filing of writ petition out of which this appeal has arisen wherein the High Court of Bombay by the impugned judgment dated 28th September, 2017 had issued the following directions: "15. In the aforesaid facts and circumstances, we issue directions to the NIC to access the files containing the bid documents of the petitioners and transfer and/or make it available to respondent no.2 MHADA which would decrypt the said files and consider the bid documents of the petitioners as a "valid bid" with the assistance of the NIC and open the technical bid of the petitioners forthwith since we are conscious of the fact that the learned counsel for the MHADA had made a statement before us on 07.08.2017 that the technical evaluation of the bids is going on and in any case we do not intend to stall the project. If the petitioners bid satisfies the technical conditions, his financial bid can be considered along with the other three bidders who are already in the fray." ;