RAHMAT ALI LASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. A. I. Uddin, learned counsel for the petitioner, who submits that the petitioner submitted his bid in respect of the E-Tender Notice No.06/2023- 2024 issued by the Divisional Forest Officer, Social Forestry Division, Pune, Government of Maharashtra, for supply of minimum 4 months old bamboo seedlings from certified seed source in around 4"x5" size polybags.

(2.) No one appears for the respondents, despite notice having been issued to the respondents on 17/5/2024. The office note dtd. 9/9/2024 states as follows:-

(3.) The petitioner, who is the proprietor of M/s North East Nursery Seeds House, Udali Tiniali Bazar, Nagaon, Assam-782446, submitted his tender in respect of the above said E-Tender Notice for supply of bamboo seedlings to Pune, Maharashtra. The petitioner's bid was selected. Supplies were made by the petitioner. The grievance of the petitioner is that only part payment of the supply bills have been made by the respondents.