- (1.) THE grievance of the petitioners is cynosured on the notice dated 9/10/2006 (Annexure Pl) issued by the respondent, inviting sealed offers for renting out of "japanese Hostel-cum-Restaurant complex" located adjacent to the management Development Institute in gurgaon abutting National Highway No. 8, as also on the process initiated subsequent to the aforesaid notice. They have also prayed for quashing of the notice, as also all the consequential proceedings taken pursuant thereto, inasmuch as, the same are violative of the provisions of Art. 14 of the Constitution of India being discriminatory qua them as they have been deprived of their legitimate right to run "japanese hostel-cum-Restaurant" despite the fact that they were the highest bidders with an offer of Rs. 4. 88 crores for a year in the process initiated pursuant to the notice dated 25-6-2005 issued by the respondent as against second highest bid of Rs. 2. 88 crores, as also since they were more eminently qualified.
(2.) WITH the aforesaid grievance and the consequent prayer, the petitioners have invoked the jurisdiction of this Court under arts. 226 and 227 of the Constitution of India.
(3.) THE petitioners are carrying on the business in the name of 'jhankar Banquets' and claim to have had two decades of wide and varied experience in the hospitality industry which includes the management of prestigious high end government hostels for senior I. A. S. and I. F. S. Officers, elite national and international sports persons and other such prominent enterprises.;