PREMIER CRYOGENICS LTD. Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned senior counsel assisted by Mr. K.P. Pathak, learned counsel appearing for the writ petitioner. Also heard Mr. Sisir Dutta, learned senior counsel assisted by Mr. S. Dutta, learned counsel for the respondent no. 6. Mr. D. Nath, learned Senior Government Advocate, Assam, has appeared for the respondent nos. 2, 3 and 4 whereas Ms. M.M. Kataky, learned Standing Counsel, Animal Husbandry and Veterinary Department, Assam, has appeared for the respondent nos. 1&5.

(2.) The writ petitioner herein is a company registered under the Companies Act, 1956, having its registered office at Maniram Dewan Road, Chandmari, Guwahati. Assailing inter alia the order dtd. 13/01/2023 issued by the Chief Executive Officer, Assam Live Stock Development Agency (ALDA) i.e. the respondent no. 3 herein cancelling the tender dtd. 26/05/2022, the instant writ petition has been filed.

(3.) The facts and circumstances of the case, leading to the filing of this writ petition, briefly stated, are as follows :-