ROYAL ELEVEN YOUNG STAR CRICKET CLUB Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri N. Jotendro, learned Senior Advocate appearing for the petitioners in WP(C) No.757 of 2018, WP(C) No.800 of 2018, WP(C) No. 810 of 2018 and WP(C) No.811 of 2018; Shri K. Rabei, learned Advocate appearing for the petitioners in writ petitions, namely WP(C) No.802 of 2018 and WP(C) No.805 of 2018 while Shri Y. Nirmolchand, learned Senior Advocate appearing for the IMC in all the writ petitions and Smt. L. Monomala, learned Government Advocate appearing for the State Government in all the writ petitions.

(2.) Since the above writ petitions have arisen out of a similar set of facts, the same are being disposed of by this Court by this common judgment and order.

(3.) A notice inviting tender dated 31-10-2014 was issued by the Imphal Municipal Corporation (hereinafter referred to as "the Corporation") inviting bids from the interested and eligible private parties for allotment of parking places. After the said tender process being finalised, the petitioner through its Secretary was selected as the successful bidder and was allowed for executing the work of looking after the parking place from Maharani Thong to Chongtham Crematorium @ Rs.2,300/- per day for twelve months excluding Sundays and other days where bandh or general strikes are imposed w.e.f. 01-01-2015. The term of the petitioner was extended vide order dated 10-06-2016 for the same purpose @ Rs.1,500/-per day excluding Sundays and other days.