WS STAR ENTERPRISES Vs. CITY AND INDUSTRIAL DEVELOPMENT CORPORATION OF MAHARASHTRA LIMITED

JUDGEMENT

(1.) Special leave granted.

(2.) Three applications were filed under Article 226 of the Constitution before the High court of Bombay by the respective appellants before us challenging the rejection of their highest offers in response to invitation by public tender without assigning any reason for the same as arbitrary, unconstitutional and contrary to Rule of Law.

(3.) The respondent a government company within the meaning of S. 617 of the Companies Act has been constituted as the New Town Development Authority under Ss. (3 (A) of S. 113 of the Maharashtra Regional Town Planning Act, 1966. The respondent is empowered to dispose of land vested in it and the respondent has for mulated with the approval of the State government under S. 159 of the said Act a code for regulating, inter alia, disposal of land. Regulation 4 provides: