ABU SAYED MONDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri P. Mahanta, learned counsel for the petitioner. Also heard Ms. M. D. Borah, learned Standing Counsel, Transport Department for all the respondents.

(2.) Both these writ petitions which are filed by the same petitioner and being connected, are disposed of by this common judgment and order. The facts involved may be narrated in brief in the following manner.

(3.) Pursuant to an NIT dtd. 28/6/2022, the petitioner had participated in the process which was for settlement of the Budachar-Basantapur Ferry Service in the district of Goalpara. The Ferry was accordingly settled with the petitioner at his bid price of Rs.53,98,650.00 (Fifty Three Lakhs Ninety Eight Thousand Six Hundred Fifty) vide an order dtd. 9/8/2023.