DEBAJIT HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred by the petitioner assailing the action on the part of the Golaghat Zilla Parishad in settling Sapjuri Weekly Market in favour of the respondent no. 6 inter alia on the grounds that the bid of the petitioner was found to be a valid and higher one than that of the respondent no. 6 and there was infraction of Rule 47[10] of the Assam Panchayat [Financial] Rules, 2002 on the part of the General Standing Committee of Golaghat Zilla Parishad in granting the settlement.

(2.) The facts which are necessary for adjudication of the issue raised in this writ petition can be exposited, in brief, as follows:-

(3.) Heard Mr. B.D. Das, learned senior counsel assisted by Mr. D Kalita, learned counsel for the petitioner; Mr. A. Roy, learned Standing Counsel, Panchayat and Rural Development [P&RD] Department for the respondent nos. 1 - 5; and Mr. B.P. Bora, learned counsel for the respondent no. 6.