LAWS(CAL)-2024-4-21

EXCEL VINCOM PRIVATE LIMITED Vs. STATE OF MIZORAM

Decided On April 02, 2024
Excel Vincom Private Limited Appellant
V/S
STATE OF MIZORAM Respondents

JUDGEMENT

(1.) The writ petitioner participated in a public tender floated on July 10, 2023 by the respondent no.1, the State of Mizoram. The said tender was for sale of a plot of land belonging to the Government of Mizoram situated at 24, Ashutosh Chowdhury Avenue, Ballygunge, Kolkata - 700019.

(2.) The petitioners came out successful, being declared the highest bidder on July 19, 2023. Its bid was accepted on the very next date, that is on July 20, 2023.

(3.) A Letter of Intent was issued in favour of the petitioners on August 4, 2023. Subsequently, an unregistered agreement for sale was executed in favour of the petitioners on October 6, 2023.