SHYAMAL SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. TD Majumdar, learned counsel appearing for the petitioner via audio link as well as Mr. D Bhattacharjee, learned GA appearing for the respondents No. 1, 2 and 3 via video link.

(2.) Having regard to the challenge made in the writ petition and other objections as raised in respect of acceptance of bid of the respondent No.4, this Court is of the view that notice should be issued.

(3.) Issue notice calling upon the respondents to show cause as to why rule shall not be issued, as prayed for; and/or why such further and other order(s) shall not be passed as to this Court may deem fit and proper.