(1.) Sealed Tenders regarding Haats/Ferry Ghats for the year 2018-2019 and Fishery for the year 2018-2021 were invited on 12.10.2017. Petitioner and respondent No.4 claim to have offered their respective bids for Ampati Sorkari Dak for the year 2018-2019. As against Rs.23,06,400/-, petitioner had offered Rs.39,01,001/- whereas respondent No.4 Rs.39,05,000/-. Bid of respondent No.4 was accepted. Thereafter, respondent No.4 according to the official respondents had moved an application with a request to the then Executive Member, In-charge Market of Garo Hills Autonomous District Council (GHADC) to reduce the amount of settlement. The request was considered by the then Executive Committee, GHADC as a result whereof, amount was reduced to Rs.24,56,731/-. Consequently on 19.03.2018, Ampati Haat was allotted to respondent No.4 for the period i.e. from April 2018 to 31st March 2019 on the terms and conditions incorporated therein.
(2.) Petitioner filed instant petition projecting therein that the amount was reduced at the request of respondent No.4 but no notice was given to him, therefore, respondent No.4 has been favoured by the official respondents. Finally has prayed for quashing the said allotment order No.230 dated 19.03.2018.
(3.) By efflux of time, the order is not now in force as it has expired on 31.03.2019.