ABDUL BAREK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Abedin, learned counsel for the petitioners in all the three writ petitions. Also heard Mr. S. Dutta, learned Standing Counsel for the P&RD Department and Ms. U. Das, learned Addl. Sr. Government Advocate appearing for the respondent No.2 in all the cases. Mr. A.R. Bhuyan, learned counsel appears for the respondent No.8 in all the three writ petitions.

(2.) The grievance of the petitioners are that they had not been able to submit their bids pursuant to the tender notice dtd. 11/4/2023 issued by the Bechimari Anchalik Panchayat for settlement of the (1) Lalpool Weekly Cattle Market (hereinafter referred to as the 'market') (2) Bechimari Weekly Cattle Market (hereinafter referred to as the 'cattle market') and (3) Bechimari Daily Vegetable Market (hereinafter referred to as the 'vegetable market') for the settlement period from 1/7/2023 to 30/6/2024.

(3.) The above 3 markets have been settled with the respondent No.8 of the concerned writ petitions. The prayer of the 3 writ petitioners in all the writ petitions is that the 3 markets had been settled with the private respondents for a total amount of Rs.18,02,373.00 for the year 2023-24, though the 3 markets had been settled for the year 2022-23, for a total value of Rs.1,09,48,745.00. Thus, the State respondents had mischievously prevented the petitioners from submitting their bids, so that they could give favours to their blue eyed boys, which resulted in a loss of approximately Rs.90.00 lakhs to the Public Exchequer.