ANJALA BASUMATARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these writ petitions being connected and an analogous hearing being conducted, the same are being disposed of by this common judgment and order. While the petitioner who is the same in both the writ petitions have filed the first writ petition- WP(C)/5728/21 against a Speaking Order dtd. 3/9/2021 by which the representation of the petitioner pertaining to a Notice Inviting Tender dtd. 11/6/2021 has been rejected and her technical bid has been held to be non responsive, the second writ petition-WP(C)/1609/2022 has been filed challenging an Work Order dtd. 1/12/2021 in favour of the respondent no.5. However, before going to the issue involved, it would be convenient if the facts of the case are narrated in brief.

(2.) The Forest Department had issued an Auction Notice dtd. 11/6/2021 for settlement of the "Simen Sand and Gravel Mining Concession Area" in the district of Dhemaji petitioner. The endeavour of the petitioner to procure the details of the impugned action by taking recourse to the Right to Information Act having been failed, the petitioner had filed the first writ petition WP(C)/ 5728/2021.

(3.) This Court vide order dtd. 2/11/2021 while issuing notice of motion, had passed an interim order.