DIPANKAR MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 08.07.2020 Annexure-18. of the Collector of Excise, Gomati District granting licence in favour of respondent No.5 permitting him to open a shop at Bagma market in Udaipur for retail sale of foreign liquor.

(2.) The factual background is as under:

(3.) The petitioner as well as respondent No.5 along with others participated in the said e-tender process by uploading their e-tender on the official web portal of respondent No.2. Receipt of petitioner's bid was acknowledged by the respondent vide bid acknowledgment dated 06.02.2020 which is annexure-2 to the writ petition. Along with his bid, petitioner also deposited a sum of Rs.3,41,177/- with the said respondent as earnest money vide payment details dated 06.02.2020 at Annexure-3. Petitioner also submitted a statement of his immovable property vide Annexure-4, the details of his bank accounts containing the cash balance maintained by him in those accounts vide Annexure-5, copy of his Permanent Account No. (PAN) vide Annexure-6, copy of his Aadhar card vide Annexure-7 and his letter dated 06.02.2020 whereby he submitted his tender vide Annexure-8.