TAPASH LODH ROY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. MU Mahmud, the learned counsel appearing on behalf of the petitioner. Mr. D Nath, the learned Senior Government Advocate Assam, who appears on behalf of the respondent Nos.1 to 5 and Mr. M Chetia, the learned counsel, who appears on behalf of the respondent No.6 and 7.

(2.) The petitioner herein has assailed the cancellation of the offline and online tenders invited under the 15th Finance Commission vide SMB. 15 th FC / 2024 - 25 / 460 dated 14.11. 2024 and No. SMB. 15 th FC/2024-25/461 dtd. 14/11/2024 on the ground that the same was unreasonable and unfair and arbitrary and is in violation to Article 14 of the Constitution. The consequential Re-Tender dtd. 6/3/2025 issued by the respondent Nos.6 and 7 has also been assailed in the present proceedings.

(3.) In the backdrop of the above, the question, therefore, arises as to whether this Court is required to exercise its powers of judicial review insofar as the decision of the respondent authorities, more particularly, the respondent Nos.6 and 7 to cancel the tender and going for fresh re-tender.