YIKHYAO LOTHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) This proceedings has been initiated seeking following reliefs:-

(2.) It has been stated that for development of Tourism in State of Nagaland, Department of Tourism had undertaken a project for establishment of various Tourist Reception Centres in the different villages in the State of Nagaland. Such programme has been initiated since 2011.

(3.) The subject matter in the present proceeding pertains to allotment of work for construction of Tourist Reception Centre at Mekokla Village, under Wokha District, cost of which was estimated at Rs. 45,82,810/- only. The petitioner hails from Mekokla village where the work in question was to be implemented. The petitioner was aware of the fact that the Government has undertaken to construct Tourist Centre at Mekokla village as well and as such he was under impression that in course of time NIT would be called for seeking bids from the prospective bidders for construction of Tourist Centre at Mekokla village.