- (1.) Heard Sri. Anuj Garg, Advocate holding brief of Sri. Dhruv Mathur, learned counsel for the petitioner, Sri. Manish Mishra, learned Standing counsel representing State-respondents, Sri. Ravi Singh, learned counsel representing respondents Nos. 2 and 3 and Sri. Ratnesh Chandra, learned counsel representing respondent No. 4.
(2.) Annexure No. 2 is E-Tender auction notice dated 19.03.2018 issued by the office of Nagar Nigam, Ayodhya for awarding work for collection of parking fee for two zones namely Faizabad Zone and Ayodhya Zone. The present dispute relates to Faizabad Zone only. Petitioner was one of the bidders who had submitted his tender. All the tenders received were opened on 27.03.2018. The tabulation chart prepared of all the bids received along with respective details is filed as annexure No. 4. The petiti-oner's bid is incorporated at serial No. 4. The rate offered by the petitioner is the highest as per the said chart (annexure No. 4 to the writ petition) as it indicates an amount of Rs. 2,51,22,000/- (Two crore fifty one lakh twenty two thousand only ).
(3.) Earlier the petitioner through the proprietor had approached this Court by way of Writ Petition No. 8756 (M/B) of 2018; Ravi Shanker Mishra v. State of U.P and others. In the said writ petition, petitioner had prayed for firstly quashing the tender notice dated 19.03.2018 with respect to Faizabad Zone or in the alternative to quash condition No. 9 of the E-Tender notice dated 19.03.2018. The other prayed made was for a direction to the respondents to accept the E-Tender of the petitioner by ignoring condition No. 9. The said writ petition was dismissed as not pressed vide order dated 28.03.2018 (annexure No. 5 to the writ petition).;