MB OMM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Banik, the learned counsel appearing on behalf of the Petitioner and Mr. M. Chetia, the learned Government Advocate appearing on behalf of the Respondent No.1. I have also heard Ms. P. Baruah, the learned counsel appearing on behalf of the Respondent Nos. 2, 3 and 4 and Mr. R. S. Mishra, the learned counsel appearing on behalf of the Respondent No.5. None appears on behalf of the Respondent No.6 when the matter was called for.

(2.) The Respondent Corporation i.e. the Respondent No.2 herein had issued a press notice (QCBS) (e-procurement notice) bearing No. ATDC/2822/2017 dtd. 23/5/2022 inviting bids for Development, Operation and Management Contract for running three properties on contractual basis. The details of the said properties are: Sl. No. Property Details Period of Contract

(3.) Pursuant to the said press notice, the Respondent Corporation had issued a detailed Notice Inviting Bid (QCBS) (e-procurement notice) bearing No. ATDC/2822/2017 dtd. 31/5/2022 indicating that bids are invited on contractual basis for 10 years (5 + 5 years) in respect to the aforementioned three projects. The present proceedings relate to the Eco Tourism Project at Dibru-Saikhowa. CASE OF THE PETITIONER: