GANGA BALA CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL the writ petitions involving settlement of markets pursuant to NIT centre around the same controversy relating to the methodology adopted towards settlement of markets and accordingly were heard analogously. They are being disposed of by this common judgment and order.

(2.) BRIEF facts leading to the filing of the writ petitions are as follows : w. P. (C) No. 3231/2004

(3.) RESPONDENT No. 6 issued NIT dated 24. 2. 2004 for settlement of 'chilarai' daily market alongwith some other markets and the petitioner who was the sitting lessee submitted her tender in response to the same. After issuance of the NIT, the respondent No. 2 issued direction by Annexure-2 WT message dated 23. 3. 2004 to all Chairman/chairpersons of Urban Local Bodies, not to finalise settlement of markets, pounds, parking lots etc. in view of the then ensuing election. By the said WT message, an indication was made that the existing lessees would apply to the Government for extension of lease till 15. 5. 2004 and the fresh tenders invited would be submitted to the Government before 31. 3. 2004.