HUNMONI PHUKAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.D. Konwar, learned Senior Counsel assisted by Mr. P. Doley, learned counsel for the petitioner. Also heard Mr. P.N. Goswami, learned Additional Advocate General, Assam for the respondents.

(2.) The petitioner is aggrieved with the decision of the respondent authorities in deciding to re-tender the grant of IMFL Retail Off Licence in Demow, Ward No.6 (SIV-1), wherein the petitioner was the sole valid tenderer, on the ground that acceptance of the petitioner's bid amount would result in very low revenue collection to the Government.

(3.) The petitioner's case is that in pursuance to a Notice Inviting e-Bid (NIB) dtd. 9/12/2023 for grant of IMFL Retail Off Licence in three urban locations in Sivasagar District, i.e. (1) Demow, Ward No.6 (SIV-1); (2) KPM Chariali, Sivasagar town (SIV-2) and (3) Simalguri town (SIV-3), the petitioner, who was the lone bidder, submitted his Bid for the Demow, Ward No.6 (SIV-I).