DILIP KAKOTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Court proceedings have been conducted through Video-Conference.

(2.) Heard Mr. A.K. Sahu, learned counsel for the petitioners. Also heard Mr. R. Dhar, learned Government Advocate, Assam, for the State.

(3.) The present PIL has been filed alleging certain irregularities in the matter of issuance of NIT and sanction of work for an amount of Rs.5,50,78,884/- for North Lakhimpur Municipal Board for construction/ improvement of 31 numbers of roads with paver blocks within the North Lakhimpur Municipal area.