AJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr A. Roy, learned senior counsel for the petitioner, Mr G.N. Sahewalla, learned counsel for the respondent No. 4 and Mr B.P. Kataki, learned counsel for the respondent No. 3. Heard also the learned State counsel.

(2.) This petition has been filed for quashing the impugned order dated 27.2.2001 issued by the respondent No. 3 granting settlement of the Kendriya Bazar, Sibsagar Ward No. 8 under Municipal Board, Sibsagar for title year 2000-2002 in favour of the respondent No. 4 and for further direction to consider the case of the petitioner for settlement of the said bazar.

(3.) The Municipal Board, Sibsagar issued a notice inviting tenders on 12.1.2001 for settlement of the aforesaid bazar for the year 2001-2002. The writ petitioner along with others submitted tender papers and eventually the petitioner's papers were rejected and the impugned order has been passed by the Municipal Board, Sibsagar settling the said bazar with the respondent No. 4.