STATE OF ASSAM Vs. ARCHITECH CONSULTANTS PVT. LTD.

JUDGEMENT

(1.) This review petition filed by the State of Assam in the Sports and Youth Welfare Department is in respect of the judgment and order dated 10.9.2009 passed in WP(C) No. 3273/2006. For a ready reference, the operative part of the judgment under review is quoted below:

(2.) Being aggrieved by the said judgment and order, the Chief Engineer, PWD (Building), Government of Assam, which was party respondent to the writ petition, preferred an appeal being W.A. No. 100/2011. The writ appeal was disposed of by order dated 6.4.2011 declining to interfere with the impugned judgment and order. For a ready reference, the operative part of the appellate order is quoted below:

(3.) Be it stated here that in the said appeal proceeding i.e. W.A. No. 100/2011, the Government of Assam in the Sports and Youth Welfare Department was very much party respondent. After such disposal of the writ appeal, the Government of Assam in the Sports and Youth Welfare Department preferred another appeal being W.A. No. 118/2012 and the same was dismissed by order dated 4.5.2012, which is quoted below: