KESHAB KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned Sr. Counsel for the petitioner assisted by Mr. K. Kalita. Mr. M. Chetia, learned counsel appears for the respondent Nos.1 & 2; Mr. B. Chakraborty, learned counsel appears for the respondent Nos.3-6, i.e., the Dhing Municipal Board, while Mr. K.N. Choudhury, learned Sr. Counsel assisted by Mr. B. Kaushik, learned counsel appears for the respondent No.7.

(2.) The petitioner is aggrieved with the settlement of the Dhing Bazar (Athgaon Ghat) with the respondent No.7 for a period of 1(one) year, effective from 1/4/2025 to 31/3/2026.

(3.) The petitioner's counsel submits that the settlement of the Dhing Bazar with the respondent No.7 by the State respondents has been based on a Cabinet decision dtd. 27/6/2024, made in respect of markets/bazars/hats/ghats etc. under the Zila Parishads, Anchalik Panchayats and Gaon Panchayats, wherein it has been held that a bidder can quote a maximum of 10% above the Government value/reserve price for the markets/bazars/hats/ghats etc. and any bid above 10% of the Government value would not be accepted.