T. R. ENTERPRISES Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. O. Pada, learned counsel for the petitioner. Also heard Mr. N. Ratan, learned Additional Advocate General for State respondent Nos.1 to 5 and Ms. N. Danggen, learned counsel for the private respondent No. 6.

(2.) By filing this writ petition, the petitioner has put to challenge the Letter of Intent ('LOI' for short) dtd. 6/6/2025, issued by the Joint Director, Rural Development Department in favour of the respondent No.6, namely, M/s RGM Enterprise, for procurement of materials under MGNREGA 2025-26 in respect of CD Block Payeng, Upper Subansiri District, pursuant to the NIT dtd. 11/4/2025 for an estimated cost of Rs.3,55,15,701.00 (Rupees three crores fifty five lakhs fifteen thousand seven hundred one) only on the ground that the respondent No. 6 is not eligible to participate in the tender on being not fulfilling the requirements/terms of tender.

(3.) The Department of Rural Development, Government of Arunachal Pradesh, issued a Notice Inviting Tender dtd. 11/4/2025, inviting supply item rate tender from eligible and registered contractors from APPWD/CPWD/BRO/GREF/APWD of appropriate categories of Class-II, domiciled within the jurisdiction of Assembly Constituency, which shall be governed by the Arunachal Pradesh District Based Entrepreneurs and Professions (Incentives, Development and Promotional) (Amendment) Act, 2020 (hereinafter referred to as the Entrepreneurs Act, 2020 in short) for supply of materials under MGNREGA 2025-26 in respect of Package-IX, CD Block Payeng in the District of Upper Subansiri.