BUD INTERNATIONAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Sri K.P. Sarma, learned Senior Counsel for the petitioners, Sri B.M. Choudhury, learned counsel for the Assam Tourism Development Corporation Ltd. hereinafter referred as 'ATDC' and Sri Saikia, learned Government Advocate.

(2.) The facts that the petitioner, M/S Bud International, Guwahati, hereinafter referred as petitioner submitted a proposal to 'ATDC' for setting up a mini Appu Ghar at Guwahati sometime in the month of July, 1994. The then Managing Director, ATDC directed the petitioner to submit his detailed plan, estimate, terms and conditions etc. and accordingly, petitioner submitted his proposal on 19th of August, 1994 vide Annexure-B. The said proposal was forwarded to the Govt. of Assam by the ATDC on 16.11.94 and thereafter, Govt. of Assam made a correspondence with the Director of Tourism on 29th August, 1998, Annexure - D1, a copy of the said letter was forwarded to the petitioner by the Director of Tourism vide Annexure-D dt. 17th Sept., 1998. The petitioners, thereafter made certain correspondence, but the matter rested there.

(3.) On 28th March, 2000, the ATDC issued a tender notice/advertisement for co-promoter for construction of Amusement Park in Amingaon, Guwahati.