HEMANTA KUMAR NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr.KN Choudhury, the learned Senior Counsel, assisted by Ms. RR Kakati, the learned counsel appearing on behalf of the petitioners. Ms.N Bora, the learned counsel appears on behalf of the P & RD Department and Mr. Surajit Dutta, the learned Senior Counsel assisted by Mr. DA Kaiyyum, the learned counsel appears on behalf of the private respondent No.5.

(2.) The petitioners herein are aggrieved by the settlement made in respect of Balisatra Half weekly market dtd. 22/9/2025 in favour of the respondent No.5 at an amount of Rs.66,23,866.00 on the ground that the rate at which the respondent No.5 have been granted the settlement is contrary to Clause 12 of the Tender Notice dtd. 7/6/2025 and the continuation Notice dtd. 16/6/2025.

(3.) Taking into account that the dispute involved relates to interpretation of the terms of the Tender Notice and Rule 47(1) of the Assam Panchayat (Financial) Rules 2002, (for short, 'the Rules of 2002'), this Court issues Rule, returnable forthwith as all the respondents are duly represented.