MD. SIRAJUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.H. Choudhury, learned Senior Advocate assisted by Mr. M.K. Choudhury, learned counsel for the petitioner. Also heard Mr. K. Konwar, learned Standing Counsel, Panchayat and Rural Development (P.&R.D.) Department for all the respondents.

(2.) By filing this writ petition, the petitioner has challenged the impugned speaking order dtd. 8/6/2022, passed by the Principal Secretary, P. and R.D. Department, Govt. of Assam, whereby the claim of 90% remission by the petitioner on the settlement value of the Bihiagaon Weekly Market has been rejected.

(3.) The case of the petitioner, in brief, is that in pursuant to the publication of the tender notice dtd. 17/5/2021 for settlement of a numbers of market including the Bihiagaon Weekly Bazar, the petitioner had participated and was settled with the said market by an order of settlement issued by the Chief Executive Officer, Sonitpur Zilla Parishad, Tezpur on 10/9/2021. The settlement was for a period w.e.f. 13/9/2021 to 30/6/2022, at a settlement amount of Rs.25,99,758.00 (Rupees twenty five lakhs ninety nine thousand seven hundred and fifty eight) only on the basis of the bid value offered by the petitioner.