NABAJIT BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred by the petitioner to assail the action on the part of the Barpathar Municipal Board authorities in settling a market viz. 'Barpathar Weekly Market' ['the Market', for short] in favour of the respondent no. 9 inter alia on the ground that the bid of the petitioner was found to be a valid and higher one than that of the respondent no. 9. The petitioner has challenged an order of settlement dtd. 28/3/2023 issued under the hand of the Chairman, Barpathar Municipal Board whereby the Market has been settled in favour of the respondent no. 9 for the year : 2023-2024.

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

(3.) I have heard Mr. T.J. Mahanta, learned senior counsel assisted by Mr. P.P. Dutta, learned counsel for the petitioner; Mr. S.R. Baruah, learned Junior Government Advocate, Assam for the respondent nos. 1 - 4; Mr. M. Chetia, learned counsel for the respondent nos. 5 - 6; Ms. K. Devi, learned counsel for the respondent no. 7; Ms. M. Bora, learned counsel for the respondent no. 8; and Ms. B. Choudhury, learned counsel for the respondent no. 9.