MANIK CHANDRA DAS Vs. TAPAN BARMAN

JUDGEMENT

(1.) THIS Writ Appeal is presented against the Judgment and Order dated 27.08.2013 passed by the Learned Single Judge in W.P.(C) No. 4461/2013, whereby the order of settlement dated 30.07.2013 passed by the Managing Director, Assam Fisheries Development Corporation Ltd., settling the Sibasthan ­ Potakalang Fishery of Nagaon District, for short, fishery, with the appellant for a period of 7 years, commencing from financial year 2013-2014 to 2019-2020 at a total revenue of Rs. 1,96,28,000/-, was set aside.

(2.) THE writ petitioner, who is arrayed as respondent No. 1 in the Writ Appeal, the writ appellant and 3 other tenderers had submitted their tenders for settlement of the fishery in response to Tender Notice No. 3/2013 dated 25.06.2013. The writ petitioner emerged as the highest tenderer at his bid value of Rs. 33,33,333/- per annum (Rs. 2,33,33,331/- for 7 years). The writ appellant was the 2nd highest tenderer at his bid value of Rs. 28,04,000/- per annum (Rs.1,96,28,000/- for 7 years).

(3.) THE Learned Single Judge had recorded as follows