ZAKIR HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this common judgment and order, WP (C) No.4244 of 2003, WP (C) No.4579 of 2003, WP (C) 3745 of 2003, WP (C) 4812 of 2003 and WP (C) 4649 of 2003 along with Misc Case Nos 442 of 2003, 314 of 2003 and 443 of 2003 are being disposed of.

(2.) The dispute in all these cases relates to the issue of tender notice for settlement of markets in the rural areas.

(3.) I have heard Mr. BK Sharma, learned senior counsel, Mr. HN Sharma, learned senior counsel, Mr. MA Sheikh and Mr. T. Das, learned counsel for the petitioners. I have also heard Mr. AK Phookan, learned Advocate General, Assam.