JAMAT ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) I have heard Mr. R. Ali, learned Counsel for the petitioners, and Ms. V.L. Sinha, learned Government Advocate, appearing on behalf of the respondents.

(2.) A notice was published, on 26.5.2009, by Mandia Anchalik Panchayat, inviting applications for settlement of, amongst others, Kadongbeki Parghat (i.e., ferry service) for the financial year 2009-2010. While the bid value of the applicant, in Misc. case No. 3403/2009, namely, Moinul Hoque, was Rs. 2,95,000/-, the bid value of the present writ petitioner, namely, Jamat Ali, was Rs. 99,999/-. The total number of persons, who had participated in the said tender process, was as many as eleven.

(3.) However, in respect of the same Ferry service, namely, Kadongbeki Parghat, another Notice Inviting Tender (in short, 'NIT') was already issued, on 11.5.2009, by Barpeta Zila Parishad for the financial year 2009-2010.