LAWS(GAU)-2024-3-127

DEBARAJ RABHA Vs. STATE OF ASSAM

Decided On March 14, 2024
Debaraj Rabha Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. M. J. Quadir, learned counsel for the petitioner and Mr. R. R. Gogoi, learned counsel for the respondent Nos. 1, 3, 4, 5 and 6. Also heard Ms. A. Gayan, learned CGC for the respondent No. 2.

(2.) The petitioner has prayed for setting aside the letter dtd. 27/4/2018 issued by the DFO, Kamrup West Division, Bamunigaon, by which the proposal for settling the mining contract of Besimari Kulsi-2 Sand Mahal has been canceled. The further prayer is that the mining contract should be settled with the petitioner pursuant to the tender notice dtd. 8/2/2017.

(3.) The briefs fact of the case are that pursuant to a tender notice dtd. 8/2/2017, for sale of minor minerals for a period of 5 years in respect of Besimari Kulsi-2 Sand Mahal, the DFO, Kamrup West Division, Bamunigaon (respondent No. 6) issued a letter dtd. 7/9/2017 to the petitioner, stating that he had been provisionally selected as User Agency for use of forest land for non-forest purpose. However, vide the impugned letter dtd. 27/4/2018 issued by the DFO, Kamrup West Division, Bamunigaon, the provisional selection of the petitioner was cancelled.