The appellant submitted its bid in respect of Plot Nos and The technical bids of the bidders including that of the appellant were opened on Bid of the appellant was ... found to be technically qualified Thereafter price bids were opened on These bids were scrutinised by the Tender Committee of the Port Trust Recommendations were placed before the Board of Trustees in its meeting held on It was followed by communication dated to the appellant in the form of Letter of Intent LOI inter alia stating that the leasehold rights in respect of Plot Nos and were given for a premium of Rs - per sq mtrs - per sq mtr and per sq mtr respectively This communication further mentioned that the formal letter will be issued to the appellant after the receipt of CRZ clearance in general