ASIRUDDIN SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is at the behest of the appellant and directed against the judgment and order dated December 5, 2024 passed in WPA 21947 of 2022.

(2.) Learned advocate appearing for the appellant submits that, contract for running and operating Pirganj Balarampur Ferry Ghat (for the sake of convenience referred to as the 'Ferry Ghat') was awarded to the private respondent in a public auction held in terms of the auction notice dated July 13, 2020. He submits that, the contract was for a period of two years. However, subsequently, the contract should extend unilaterally for another period of three years. He submits that, extension is beyond the initial contract and is violative of Article 14 of the Constitution of India.

(3.) Learned advocate appearing for the appellant submits that, appellant filed a writ petition challenging the grant of such extension. He submits that, the learned Single Judge erred in allowing the extension to continue since, the extension itself was bad in law.