JUDGEMENT
SABYASACHI BHATTACHARYYA, J. -
(1.) The respondent-authorities floated a tender for toll collection on the bridge over the river Ajay. The petitioners' bid of Rs.5,13,000/- per day was accepted, whereupon a Letter of Acceptance (LoA) was issued to the petitioners on November 27, 2017, followed by a formal work order dated November 29, 2017. The work order was issued for a period of 730 days from November 30, 2017.
(2.) It was mentioned in the tender notice that toll charges were payable by the following four categories of vehicles:
(i) Light Motor Vehicles (LMV) including motor car, 'matador' and 'tempo';
(ii) Medium Commercial Vehicle (MCV) including bus, truck, lorry, mini bus;
(iii) Heavy Construction Machinery (HCM) or Earth Moving Equipment (EMQ) or multi-axel vehicle with three to six axles;
and
(iv) Oversized vehicles (seven or more axles).
(3.) The respective rates of toll charges for the above categories were also specified in Part II of the tender notice.;
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