(1.) This appeal by special leave is directed against a judgment, dated Aug. 23, 1979, of the High Court of Assam at Gauhati.
(2.) The material facts are that the Deputy Commissioner, Sibsagar invited tenders for settlement of the Meleng Country Spirit Shop No. 3 of Jorhat Sub- Division for the period June 1, 1979 to March 31, 1980. Fourteen other persons, including respondent 1, also submitted tenders for settlement of the said shop.
(3.) The Deputy Commissioner (hereinafter called the Primary Authority) on the advice of the Advisory Committee constituted under R.208 of the Assam Excise Rules, by an order dated April 30, 1979, settled the shop with the appellant for the aforesaid period.